Section 14(2) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969
(2)It the applicant fails to comply with the provisions of sub-section (1) for any cause which the officer or authority to whom such application is made deems sufficient, he shall be required to produce such certified copy within a reasonable time to be fixed by such officer or authority and if such certified copy is not so annexed or produced, the applications shall be rejected, but the rejection shall not of its own force preclude the presentation of a fresh application in respect of the same subject-matter, with a certified copy annexed.
