Section 50(5) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(5)When such objection, if any, in regard thereto has been finally disposed of, the authorised officer shall make such alteration in [the draft assessment roll] [Substituted for the word 'the draft compensation assessment roll' by section 5(v)(e) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] as may be necessary to give effect to any order made in regard to the objection and shall cause the draft so altered to be published finally in such manner as may be prescribed.
