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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(2) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961

(2)The Registrar shall cause a copy of the certificate to be forwarded within such time and such manner as may be prescribed to the authorized officer within whose jurisdiction the land in respect of at which the tenant farming society is registered is signed for such action as may by prescribed.