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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(1) in Rules under Tamil Nadu Estates Communal Forest and Private Lands (Prohibition of Alienation) Act, 1947

(1)The District Judge to whom an application is made under section 4(3) of the Act may grant copies of the documents filed, evidence recorded or orders passed in the proceedings before him in respect of such application.