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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(3)(a) in Tamil Nadu Debt Relief Act, 1980

(a)The Tahsildar shall, as soon as may be, [after the 31st day of july 1982] [This expression was substituted for the expression 'the 31st day of October 1981' by section 3(ii) of the Tamil Nadu Debt Relief (Amendment) Act 1982 (Tamil Nadu Act 12 of 1982)[Earlier for the expression 'after the expiry of seven months from the date of the commencement of this Act', 'the 31st day of January 1981', the expression 'after the 31st day of January 1981', 'the 31st day of October 1981' were substituted by section 5(ii) ofthe Tamil Nadu Debt Relief (Amendment)Act, 1981 (Tamil Nadu Act 10 of 1981) and by section 3(ii) of the Tamil Nadu Debt Relief (Second Amendment) Act 1981 (Tamil Nadu aCT 48 OF 1981, respectively)]], publish in such form and in such manner as may be prescribed a list of debtors .who have made applications under sub-section (1).