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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(9) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969

(9)After the disposal of all the applications under sub-section (6) in respect of any village, the record officer shall make necessary alterations in the draft record of tenancy rights in accordance with the orders passed under sub-section (8) and shall prepare the final record of tenancy rights for the village.