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

State of Tamilnadu - Subsection

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

(b)the Land Commissioner 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 other authorized officer in any other district.