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[Cites 0, Cited by 6] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(4) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(4)Subject to the rules made under sub-section (5), the authorised officer may, at any time after the publication of the notification under sub-section (1), take possession of any land specified in the said notification.