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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Tamilnadu - Subsection

Section 56(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(2)On receipt of the application, the Government may, after taking into consideration the factors specified in rule 55-A, grant permission to hold or acquire the whole or part of such land, if in their opinion, the undertaking bona fide carries on any industrial or commercial operation.