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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(2) in Tamil Nadu Limited Proprietors Act, 1911

(2)Subject to the provisions of sections 7,11 and 13 and to any decree of a competent Civil Court, such registration shall remain in force so long as the applicant is entitled to collect the rents.