Section 2(b) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

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State of Tamilnadu - Subsection

Section 2(b) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(b)"authorized agent" means-

(i)a person holding a power-of-attorney authorizing him to act on behalf of his principal; or

(ii)an agent empowered by written authority under the hand of his principal;