Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(2) in Tamil Nadu Transfer of Development Rights Rules, 2019

(2)The specimen signature or thumb impression of the applicant in the application for grant of Development Right Certificate shall have to be attested or duly authenticated by a notary.