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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(2)(b) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961

(b)The authorized officer shall, as soon as may be, after obtaining the information under clause (a), give to the trustee of the public trust or the cultivating tenant concerned a reasonable opportunity of making his representation and of adducing evidence, if any, in respect of such information and consider any such representation and evidence and pass such orders as the said officer deems fit.