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State of Tamilnadu - Section

Section 30 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

30. Application under section 30 and the mode of presentation.

(1)The application to the Land Board under section 30 shall be in Form 19, accompanied by a site plan drawn to scale, showing the existing area under plantation and the area proposed for acquisition.
(2)It shall be presented in person or by agent or be sent by registered post to the Secretary to the Land Board.