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[Cites 0, Cited by 0] [Section 34(8)] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(8)(b) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(b)Such party or other person shall be bound to answer truly all questions relating to such matter or fact put to him by the said Board, other than questions the answers to which would expose him to criminal charge or to a penalty or forfeiture.