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[Cites 0, Cited by 0] [Section 3A(2)] [Section 3A] [Entire Act]

State of Tamilnadu - Subsection

Section 3A(2)(a) in Tamil Nadu Estates Land (Reduction of Rent) Act, 1947

(a)Any person denying that any land in a village in respect of which an order under sub-section (2) of section 3 has been published is ryoti land may file an application before the Collector within whose jurisdiction the land is situate for his. decision thereon.