Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tamilnadu - Section Section 5 in Tamil Nadu Debt Relief Rules, 1980 5. Mode of communication of orders passed by the Tahsildar. - Every order passed by the Tahsildar under any of the provisions of the Act shall be communicated to the creditor concerned and the debtor by a Registered Post with acknowledgment due.
