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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Tamilnadu - Subsection

Section 5A(8) in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966

(8)The Authorised Officer shall maintain a register in Form "E' for showing the amount of amount payable to the land owner or the interested person the amount payable at each instalment, the date of receipt of bill and payment of each instalment.