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[Cites 0, Cited by 6] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(2) in Tamil Nadu Survey and Boundaries Act, 1923

(2)Notice to parties to the dispute and to registered holders of lands affected. - Notice of every decision for the survey officer under Section 10(1) shall be given in the prescribed manner to the parties to the dispute and other registered holders of the lands the boundaries of which may be affected by the decision.