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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Tamilnadu - Subsection

Section 38(3) in Tamil Nadu Court of Wards Act, 1902

(3)It shall be lawful for the Collector to require, the production by any claimant of such of the document is in his possession or power relating to his claim, other than the documents, if any, produced under sub-section (2) as the Collector may consider necessary.