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[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Tamilnadu - Subsection

Section 105(4) in The Tamil Nadu Co-Operative Societies Act, 1983

(4)The declaration made under sub-section (1) or any variation or cancellation thereof shall be sent by registered post by the lift irrigation society to the Sub-Registrar having jurisdiction over the area in which the lands are situated.