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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(2) in The Tamil Nadu Bhoodan Yagna Act, 1958

(2)Any person whose interests are affected by any such declaration may, within two months of the publication of the declaration file objections to the same before the [Inquiry Officer] [Substituted by Tamil Nadu Bhoodan Yagna (Amendment) Act, 1964 (Tamil Nadu Act 36 of 1964).].