Section 13 in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
13. Publication of the fact of determination of compensation and interim payment.
- As soon as may be after the determination of the compensation and interim payments payable under sections 15 and 26, the Settlement Officer shall publish the fact of such determination in the Tamil Nadu Government Gazette with full details of compensation and interim payments determined and the Sreepadam land, to which it relates.
