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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(4)(f) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965

(f)The Assistant Settlement Officer shall, then, record his final order, summarising the representations, if any, made to him, and indicating the basis on which his final determination has been made and specifying the evidence relied upon by him.