Section 50 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
50. Return under section 61(1) and notice under section 61(2).
(1)The return referred to in section 61 (1) shall be in Form 28.(2)If shall be presented in person or by agent or be sent by registered post to the authorized officer within whose jurisdiction the holding of such cultivating tenant or the major part thereof is situated.(3)The notice to be issued by the authorized officer under section 61(2) shall be in Form 29.
