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[Cites 0, Cited by 4] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(3) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(3)If any person has failed to specify the particulars of the land which he desires to retain within his ceiling area, the authorized officer shall, as far as practicable, specify in the draft statement, the land which is capable of easy and convenient enjoyment as the land to be retained by such person within his ceiling area.