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State of Tamilnadu - Section

Section 4 in Tamil Nadu Debt Relief Rules, 1980

4. Period within which order of Tahsildar shall be communicated.

- The order passed by the Tahsildar under clause (a) of sub-section (2) of section 5 or under clause (a) of sub-section (2) of section 6 shall be communicated to the creditor concerned and the debtor within fifteen days from the date of the order.