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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Tamilnadu - Subsection

Section 64(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(2)The distribution under sub-section (1) shall be in accordance with such rules and subject to such conditions as may be prescribed. Such rules may also provide for the manner of recovery of any amount due to the Government from, and the manner of evicting, the person to whom such distribution is made.