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[Cites 0, Cited by 151] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(4) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978

(4)The draft statement shall be served in such manner as may be prescribed on the person concerned together with a notice stating that any objection to the draft statement shall be preferred within thirty days of the service thereof.