Section 33 in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
33. Application for a copy of the data by pattadar, etc.
- Every application for a copy of the data on the basis of which the Settlement Officer proposes to determine the contribution payable by each pattadar shall be made by any pattadar or other person interested, within two months from the date of publication in the Tamil Nadu Government Gazette, of a notification by the Settlement Officer that he proposes to determine the contribution payable.
