Section 56(3)(a) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

[Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act]

State of Tamilnadu - Subsection

Section 56(3)(a) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(a)the permission shall be for a period of three years, but the Government may, from time to time, extend the permission for a further period not exceeding three years at a time; and

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State of Tamilnadu - Subsection

Section 56(3)(a) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962