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[Cites 0, Cited by 0] [Section 65(4)] [Section 65] [Entire Act]

State of Tamilnadu - Subsection

Section 65(4)(x) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(x)Whether after the 15th February 1970, but before the notified date, any land has been partitioned by means of a registered instrument, and if so, the extent of the land so partitioned.