Section 50(6) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(6)If no objection is preferred within the period specified in the notice published under sub-section (3), [xxx] [The words 'or within the further time allowed by the authorised officer that sub-section' were omitted by section 7(2)(i) of the Tamil Nadu Land Reforms Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] the authorised officer shall cause '[the draft assessment roll] to be published finally in such manner as may be prescribed.
