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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(1) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965

(1)Before taking possession of any land in a leasehold under the proviso to clause (g) of section 4, the Tahsildar shall examine whether any ryot or lessee holding the land is prima facie entitled to ryotwari patta or not.