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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(b) in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974

(b)"recognized agent" means-
(i)a person holding a power of attorney authorizing him to act on behalf of his principal; or
(ii)an agent empowered by written authority under the hand of Iris principal;