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[Cites 0, Cited by 0] [Section 6C] [Entire Act]

State of Tamilnadu - Subsection

Section 6C(2) in Tamil Nadu Cultivating Tenants Protection Act, 1955

(2)Where any application or other proceeding has been transferred under sub-section (1), the Revenue Divisional Officer who thereafter holds the inquiry may, subject to any special directions in the case of an order or transfer, either hold the inquiry de novo or proceed from the point at which the application or other proceeding stood when it was transferred.