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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(6)(a) in Tamil Nadu Patta Passbook Act, 1983

(a)Any owner on whom a notice has been served under sub-section (5) shall be bound to furnish or produce for the inspection of the Tahsildar within such time as may be specified in such notice or within such further time not exceeding thirty days as the Tahsildar may, in his discretion, allow, all such information or documents needed for making necessary entries in the Register of Patta Pass Book in respect of the land concerned or for the purpose of issuing the patta pass book, as may be within his knowledge or in his possession or power.