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

State of Tamilnadu - Subsection

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

(iii)On the date fixed for the enquiry or on such other date or dates to which the enquiry may be adjourned, the Revenue Divisional Officer, after hearing the party and taking down the evidence, pass orders.]