Section 12 in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
12. Application by landholder for a copy of the data.
- Every application for a copy of the data under sub-section (2) of section 16 shall be made by the land holder or other person interested within two months from the date of publication in the Tamil Nadu Government Gazette, of a notification by the Settlement Officer that he proposes to determine the compensation payable to the landholder.
