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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(3)(b) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969

(b)If the record officer decides that there is no case for effecting an modification in the entries in the approved record of tenancy rights, he shall reject the application.