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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(6) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973

(6)A copy of the decision shall be served on the landholder and other parties to the proceedings if they are present or sent to them by registered post. A copy shall also be sent to the Settlement Officer and the Assistant Settlement Officer.