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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Tamilnadu - Subsection

Section 38(2) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974

(2)On receipt of the appeal, the Director of Survey and Settlement shall fix a date for hearing and issue notice in Form No. 16 to the parties concerned. He shall give them a reasonable opportunity of being heard before passing orders.