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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(3)(c) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969

(c)An order under clause (a) or clause (b) shall contain the reasons for such order and shall be communicated to the parties concerned in such manner as may be prescribed.