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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(7) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965

(7)On receipts of the application, the Assistant Settlement Officer shall fix a date of hearing and issue notices in Form No. 22 to the parties, the Tahsildar of the taluk concerned and the respondents. A copy of the application shall also be sent along with the notice.