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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Tamilnadu - Subsection

Section 62(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(2)The power of suo motu revision under section 82, shall be exercised by the Land Commissioner within a period of three years from the date of the order, decision or proceedings referred to in the said section.][63. Permission to Public Trust to acquire or to hold land acquired.