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State of Tamilnadu - Section

Section 9 in Tamil Nadu Patta Passbook Act, 1983

9. Presentation of patta pass book before credit agency.

- Every owner of the land taking financial assistance or a loan from any credit agency on security of land, shall produce the patta pass book relating to his land to such credit agency. The credit agency shall cause the necessary entries being made in the patta pass book, giving particulars of such financial assistance or loan and the charge or mortgage created by the owner in respect of the land in the respective columns provided in the patta pass book, in such manner as may be prescribed. A copy of the extract of the said entries shall also be sent by the credit agency to the Tahsildar within such period as may be prescribed. On receipt of such copy of extract, the Tahsildar shall make the necessary entries of the grant of such financial assistance or loan and the creation of charge or mortgage in respect of the land held by such owner in the Register of Patta pass Book maintained by him.