Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(11) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965

(11)On receipt of the appeal, the Settlement Officer shall fix a date of hearing and give notices in Form No. 23 to the parties concerned and pass orders after giving them a reasonable opportunity of being heard.