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

State of Tamilnadu - Subsection

Section 6E(i) in Tamil Nadu Cultivating Tenants Protection Rules, 1955

(i)Before the imposition of the penalty referred to in sub-section (3) of section 4-B, the Revenue Divisional Officer shall hold an enquiry into the matter. He shall fix the place, date and time for the enquiry and shall give notice of the same to the landlord arid the cultivating tenant concerned.