Section 6D(i) in Tamil Nadu Cultivating Tenants Protection Rules, 1955
(i)In every case of tenancy agreement entered into after the 1st October, 1956, between a cultivating tenant and a landlord, a lease deed in Form VII shall be executed in triplicate within a fortnight after the commencement of such tenancy or such later date as the Government may in any case or class of cases, deem fit to allow. Wherever fresh lease deeds are necessary in future, they shall be executed within a fortnight of the commencement of the agricultural year:
