Section 14(4) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(4)The final statement, amended or prepared under subsection [(1) or (2)] [This brackets, figures and words were substituted for the brackets figures and words '(1), (2) or (3)' by sub-section 3(7)(ii) by the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1971 (Tamil Nadu Act 41 of 1971).] shall be published and the authorized officer shall cause a copy of the final statement as so amended or prepared to be served on the persons referred to in subsection (5) of section 10.
