Section 50(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(2)Any person claiming any [amount] [Substituted for the word 'compensation' by section 5(v)(c) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of l979).] under sub-section (1) may, [within thirty days] [Substituted for the words 'within sixty days ' by section 3(12)(i)(a) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) 4th Amendment Act, 1972 (Tamil Nadu Act 39 of 1972).] from the date of the publication of the notification under sub-section (1) of section 18 [xxx] [The words 'or within such further time not exceeding thirty days as the authorised officer may in his discretion allow' were omitted by section 3(12)(i)(b) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) 4th Amendment Act, 1972 (Tamil Nadu Act 39 of 1972).], prefer the claim before the authorised officer in such form and containing such particulars as may be prescribed.
