Section 6(2)(a) in Resumption and Regrant of Inams Rules

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(2)(a) in Resumption and Regrant of Inams Rules

(a)if the application is not re-presented within the period specified in that behalf or if it is so re-presented within such period, but the Collector is not satisfied that it has been brought into conformity with the provision of the Act and these rules, the Collector may reject the application; and

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State of Tamilnadu - Subsection

Section 6(2)(a) in Resumption and Regrant of Inams Rules