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State of Tamilnadu - Section
Section 2nd in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966
2nd. witness (sd.)......
[Form N] [Form N Added by GO.Ms.No. 1458 Revenue, dated the 4th July 1979 = SRO A-224/79][See rule 5-A(9) of the Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966]Specimen Form of AffidavitIn the Court of the authorised officer (Land Reforms)Thiru................Petitioner.Affidavit Of Thiru......................I, Thiru .......... son of Hindu, Christian/Musalman, Male/Female, aged about.........years, residing at.......street,........ .village/Town.............taluk.....................of............district, do hereby solemnly and sincerely state as follows:-That I am the .......... and [natural guardian Manager] [*Mention whatever is applicable.]/a person in lawful charge of person or the property of such person of miner son lunatic/idot aged about years who was born on............................SignatureSolemly affirmed before me this the day of.................and signed his name in my resence.| Court Seal | Magistrate |