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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(3)(a) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965

(a)in cases, where the ryot produces a receipt in token of payment of rent to the lessee, such receipt shall have been signed by the lessee or his duly authorised agent on his behalf;