Section 14 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
14. Demarcation of land to be declared as surplus.
(1)(a)Where a person has opted to declare as surplus land, his share or part thereof in the land held by an undivided Hindu family, Marumakkattayam tarwad, Aliyasanthana family or a Nambudiri illom or in one or more of his holdings held jointly by him along with others; or(b)where a family or an individual person has opted to declare as surplus land, the share or part thereof, of the family or of the individual person in the land held by a firm, society, or association of individuals (whether incorporated or not) or by a company (other than a non-agricultural company); and(c)where the authorised officer proposes to declare any such share or part as surplus land, the authorized officer shall, except where such share or part consists of whole survey fields or sub-divisions, demarcate such share or part before determining the surplus land of the person or family, as the case may be.(2)Before demarcating the share or part thereof under sub-rule (1), the authorized officer shall cause to be served on the person concerned and all other persons having interest in the holding from which the share or part is to be demarcated, a statement showing the particulars of the land comprised in the holding and the share or part thereof of the person in such holding, together, with a notice [in Form 8-A] [Inserted by G. O. Ms. No. 2377, Revenue, dated the 22nd September 1964.] calling upon them to appear and file objections, if any, on a date specified in the notice.(3)After considering the objections, if any, filed under sub-rule (2), the authorized officer shall demarcate the share or part thereof.(4)Where a portion of a land held by a person has to be declared as surplus land, the authorized officer shall demarcate the said portion. Before demarcating the portion, the authorized officer shall cause to be served on the person concerned a notice [in Form 8-B] [Inserted by G. O. Ms. No. 2377, Revenue, dated the 22nd September 1964.] fixing the date on which the demarcation is to be made and shall demarcate the portion of the land in accordance with the provisions of section 10(3) and (4) and, as far as practicable, in the presence of the person concerned.
