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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Tamilnadu - Subsection

Section 51(3) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(3)Where, in the opinion of the authorised officer, the decision of a claim under sub-section (1) or sub-section (2) involves a substantial question of law or of fact, he shall, for reasons to be recorded in writing, refer the claim to the Land Tribunal for decision.