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

State of Tamilnadu - Subsection

Section 3(1) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969

(1)The Government may, by notification, direct the preparation of a record of tenancy rights for such village or villages as may be specified in the notification and such record shall be prepared, maintained and revised in accordance with the provisions of this Act and the rules made thereunder.