Section 14(1) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969
(1)After the date of the publication in the [Fort St. George Gazette] [Now, the Tamil Nadu Government Gazette.], of the approved record of tenancy rights under sub-section (10) of section 3 in respect of any village, every person making an application in pursuance of any of the provisions of the Tamil Nadu Cultivating Tenants Protection Act, 1955 (Tamil Nadu Act XXV of 1955) or the Tamil Nadu Cultivating Tenants (Payment of Fair Rent Act, 1956 (Tamil Nadu Act XXIV of 1956), or Chapters III and IV of the Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961 (Tamil Nadu Act 57 of 1961) relating to any land in such village shall annex to the application, a certified copy of any entry in the approved record of tenancy rights relevant to such land.
