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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Tamilnadu - Subsection

Section 49(3) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(3)On receipt of the application under sub-rule (1), the authorized officer shall fix a date for enquiry and issue notices in Form 27 to the parties concerned and decide the claim after giving a reasonable opportunity to the parties to produce such evidence as may be necessary.