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[Cites 0, Cited by 7] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(2) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969

(2)An application under sub-section (1) shall contain such particulars as may be prescribed and shall be accompanied by the documents, if any, relied on by the applicant as evidence in support of his claim.