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[Cites 0, Cited by 0] [Section 99(1)] [Section 99] [Entire Act]

State of Tamilnadu - Subsection

Section 99(1)(a) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(a)the Collector of the district may, at any stage after giving the parties a reasonable opportunity of being heard, transfer any application or other proceeding under this Act pending before any authorized officer in the district for disposal to any other authorized officer in the same district.