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State of Tamilnadu - Section

Section 6C in Tamil Nadu Cultivating Tenants Protection Rules, 1955

6C.

Every application for restoration of possession under section 4-A(5) shall be in Form VI and shall be presented in person or by authorised agent or sent by registered post, to the Revenue Divisional Officer having jurisdiction over the area (and in his absence to the Head Ministerial Officer of his office)].