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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(9) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965

(9)In case the record is to be prepared at the office of the Registrar, the appellant shall, within two weeks after the receipt of an office memorandum to the effect, pay into the Registrar's office such charges, as maybe specified, in the said office memorandum.