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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(7) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969

(7)"record officer" means any officer of the Revenue Department not below the rank of Deputy Tahsildar authorised by the Government by notification to exercise the powers conferred on, and to discharge the duties imposed upon, the record officer under this Act for such area as may be specified in the notification;