Section 6 in Tamil Nadu Cultivating Tenants Protection Rules, 1955
6.
Every application for restoration of possession under section 4(1) of the Act shall be in Form III and shall be presented in person by authorised agent or sent by registered post to the Revenue Divisional Officer having jurisdiction over the area (and in his absence to the Head Ministerial Officer of his office), who shall endorse thereon the date of receipt:[Provided that the applications made under section 4(1) before the 15th October 1955 shall not require and sh, ill not be deemed to have ever required to conform to this rule and Form III and that those applications be dealt with for all purposes as though this rule and Form III do not exist.] [Inserted by C.O. No. 3510, Revenue, dated the 12th November 1955.]
