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State of Tamilnadu - Section

Section 14 in Tamil Nadu Money-Lenders Rules, 1959

14. Prescribed authority for the purpose of section 12.

- The authority for the purpose of section 12, shall be an officer of the Revenue Department not below the rank of a Tahsildar or an Independent Deputy Tahsildar, as the case may be, and having jurisdiction over the place of business of the money-lender.