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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(2) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963

(2)The Assistant Settlement Officer shall, subject to the provisions of subsection (3), inquire into the claims of any person for a ryotwari patta under this Act in respect of any land and decide in respect of which land the claim should be allowed.