Section 23(4) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
(4)After such inquiry or inspection or on receipt of the report referred to in sub-rule (3), the authorized officer shall, if he is satisfied as to the bona fides of the application and the applicant's solvency and capacity to undertake the lease, pass orders allowing the applicant to continue in possession of the surplus land on lease. If he is not so satisfied, he shall reject the application. The orders passed on any application shall be communicated to the party concerned.
