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State of Tamilnadu - Section

Section 4 in The Tamil Nadu Agricultural Labourer Fair Wages Act, 1969

4. Constitution of Revenue Courts.

- The Government may, by notification, constitute for any area specified therein, a Revenue Court which shall be presided over by an officer of the Revenue Department not below the rank of a Revenue Divisional Officer for the purpose of performing the functions entrusted to a Revenue Court by, or under, this Act.