Section 19(4) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
(4)The respondents shall be given at least a period of one month from the date of service, for the purpose of filing their objections in writing and the notice issued to them shall also intimate the date, time and place for such enquiry:Provided that the authorized officer may, for sufficient cause, extend the time allowed for filing the objections.
