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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Tamilnadu - Subsection

Section 40(2) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961

(2)The agreement executed under sub-section (1) shall be sent by registered post by the tenant farming society to the sub-registrar having jurisdiction over the area in which the lands are situated.