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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(7) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965

(7)On receipt of the application, the Assistant Settlement Officer shall fix a date of hearing and issue notice in Form No. 14 to the parties, the Tahsildar and the respondents. A copy of the application shall also be sent along with the notice.