Section 6BB in Tamil Nadu Cultivating Tenants Protection Rules, 1955
6BB.
(1)The period within which an application for resumption should be made under section 4-AA(2) is six months from the date of discharge or retirement from service or being sent to reserve.(2)Every application for resumption of land from a sub-tenant under section 4-AA(2) shall be in Form V-A and shall be presented in person or by an 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). Every such application shall bear a Court-fee Stamp to the value of one rupee.(3)Every application for resumption of land from a cultivating tenant under section 4-AA(3) shall be in Form V-B and shall be presented in person or by an 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). Every such application shall bear a Court-fee stamp to the value of one rupee.
