Section 25(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
(2)One copy of the declaration referred to in sub-rule (1) shall be forwarded to the authorized officer concerned by the registering authority. Copies of the declarations filed during a fortnight shall be forwarded by the registering authority within a week after the expiry of the fortnight by registered post with an invoice in duplicate showing the number of declarations sent and the registration numbers of the documents to which the declarations relate. The authorized officer shall, on receipt of the declarations, return the duplicate copy of the invoice duly acknowledged.
