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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(1) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965

(1)Every application for grant of ryotwari patta in respect of any land under section 8 or 9 shall be in Form No. 4 and shall be either presented in person or sent by registered post, to the Assistant Settlement Officer, within six months from the appointed day.