Section 45 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
45. Draft compensation assessment roll.
(1)The draft compensation assessment roll referred to in section 50(3)(a) shall be prepared in Form 22. The authorized officer shall also record in a separate order his reasons for arriving at the findings set out in the draft compensation assessment roll.(2)The statement referred to in section 50(3)(a)(i) and the notice referred to in section 50(3)(a)(ii) shall be in Forms 23 and 24, respectively.(3)The draft compensation assessment roll referred to in sub-rule (1) together with the statement and the notice referred to in sub-rule (2) shall be published in the manner specified in rule 12(2).
