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[Cites 0, Cited by 2] [Section 3(3)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(3)(a) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969

(a)As soon as may be, after the publication of a notification under subsection (1), the record officer shall publish a notice in the village informing the public that a record of tenancy rights is to be prepared for the village, and that the landowner, tenant or intermediary of every land which has been let for cultivation shall intimate in writing to him of his interest in such land.