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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(2) in Resumption and Regrant of Inams Rules

(2)In cases where the Collector acts on his own motion under clause (a), the notice referred to in clause (b) shall be in Form B-l annexed to these rules and shall be served in the manner specified in sub-rule (3).