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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Tamilnadu - Subsection

Section 50(2) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965

(2)On receipt of the appeal, the Director of Settlements shall fix a date of hearing and issue notices in Form No. 22 to the parties concerned. He shall give them a reasonable opportunity of being heard before passing orders.