Section 7(1)(ii) in Tamil Nadu Flood Affected Areas Cultivating Tenants (Temporary Relief) Act, 1986

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State of Tamilnadu - Subsection

Section 7(1)(ii) in Tamil Nadu Flood Affected Areas Cultivating Tenants (Temporary Relief) Act, 1986

(ii)before the rate of the publication of the notification under section 10 in the Tamil Nadu Government Gazette, in the case of such cultivating tenant in any flood affected area included in the Schedule to this Act by such notification, on the ground that such cultivating tenant was in arrear with respect to the rent payable to the landlord or the public trust as the case may be, shall, on application to the Revenue Divisional Officer, within such period as may be prescribed be entitled to be restored to possession of such land and to hold it with all the rights and subject to all the liabilities of a cultivating tenant under the Tenants Protection Act or under the Public Trusts Act, as the case may be.

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State of Tamilnadu - Subsection

Section 7(1)(ii) in Tamil Nadu Flood Affected Areas Cultivating Tenants (Temporary Relief) Act, 1986