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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(2) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Rules, 1990

(2)Mileage for the travelling expenses of the process-server at twenty-five paise per kilometre may be calculated from the headquarters of the competent authority or the Court, as the case may be, to the place to which the process-server has to go for serving the summons or notice.