Section 16(2) in Tamil Nadu Debt Relief Rules, 1978
(2)Thiru/Thirumathi/Selvi......is an agriculturist/is not an agriculturist.Signature of the Collector.Strike off portions not applicable.Form B[See rule 14(2) of Tamil Nadu Debt Relief Rules, 1978]Certificate Granted Under Section 25 of this Tamil Nadu Debt Relief Act, 1972 (Tamil Nadu Act XXXVIII of 1972)Read application form dated............I, and, executive authority, if the Revenue officer or Commissioner of the Corporation of Madras/Madurai.MunicipalityBoard do hereby certify thatCantonmentThiruThirumathi has been assessed to Selvi.
