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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(3)(b) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965

(b)in cases, where he does not produce such a receipt, he shall produce a certificate signed by the lessee or his duly authorised agent on his behalf in token of the payment of rent to the lessee.