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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(2) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965

(2)As soon as may be after the publication of the notification under sub-section (1) of section 18, the assigning authority shall enter the particulars of the surplus land acquired by the Government under that notification and situated within his jurisdiction, in the register.