Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Tamilnadu - Subsection Section 8(2) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965 (2)The assigning authority shall, then, publish a notice in Form D in the manner prescribed in rule 4, and fix a date for conducting an enquiry.
