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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Tamilnadu - Subsection

Section 38(4) in Tamil Nadu Court of Wards Act, 1902

(4)Unless the Collector shall otherwise direct, every document produced under this section shall be accompanied by a true copy thereof. The Collector shall mark the original document for the purpose of identification and, after examining and comparing the copy with it, shall retain the copy and return the original to the claimant.