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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(3) in Tamil Nadu Cultivating Tenants Protection Rules, 1955

(3)Authorization letters produced before the Revenue Divisional Officer should be engrossed on non-judicial stamp paper of the value of Rs. 1-50 (Rupee one and paise fifty only).AppendixForm I(See rule 3)Application for Deposit of Rent under section 3(3) of the Act