Section 14(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
(2)Before demarcating the share or part thereof under sub-rule (1), the authorized officer shall cause to be served on the person concerned and all other persons having interest in the holding from which the share or part is to be demarcated, a statement showing the particulars of the land comprised in the holding and the share or part thereof of the person in such holding, together, with a notice [in Form 8-A] [Inserted by G. O. Ms. No. 2377, Revenue, dated the 22nd September 1964.] calling upon them to appear and file objections, if any, on a date specified in the notice.
