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[Cites 0, Cited by 0] [Section 23(5)] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(5)(a) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(a)The lessee shall execute a lease deed in such form as may be specified by the Government, within one month from the date on which the authorized officer passes orders allowing the lessee to continue in possession of the land.