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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(a) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965

(a)In cases where the ryot produces receipt in token of payment of rent to the landholder, such receipt should have been signed by the landholder or his duly authorized agent on his behalf.