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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Tamilnadu - Subsection

Section 78(3) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(3)On receipt of an appeal under sub-section (1), the Land Tribunal, after giving the parties a reasonable opportunity of being heard, shall-
(a)determine a case finally;
(b)remand a case;
(c)take additional evidence or require such evidence to be taken by the authorized officer.