Section 13(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
(2)If any objection is received within the time specified in the notice under section 10(5) [***] [The words 'or within the further time, if any allowed by the authorised officer under the proviso to section 10(5)' were omitted by G. O. Ms. No. 3508, Revenue, dated the 14th June 1973.], the authorized officer shall fix a date for hearing the objection and give notice thereof in Form 8 to the objector and to the persons referred to in section 10(5) along with a copy of the objection. The persons referred to in section 10(5) shall be entitled to make a written representation against the objection, on or before the date fixed by the authorized officer for the enquiry and also to attend the enquiry.
