Section 6B in Tamil Nadu Cultivating Tenants Protection Rules, 1955
6B.
Every application to resume land for personal cultivation under section 4-A(2) shall be in form V and shall be presented in person or by an authorized agent or sent by registered post to the Revenue Divisional Officer having jurisdiction ever the area (and in his absence to the Head Ministerial Officer of his office). Every such application shall bear a Court-fee Stamp of one rupee.
