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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(3) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965

(3)If the surplus land is situated outside the jurisdiction of the assigning authority, he shall communicate the particulars of such land to the assigning authority in whose jurisdiction such land is situated.