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State of Tamilnadu - Section

Section 10 in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966

10. Intimation regarding deposit of amount.

- As soon as may be after the amount payable in respect of surplus land referred to in section 52 or section 53 is deposited with the District Collector the Authorised Officer shall be notice in writing intimate to the parties concerned the fact of such deposit.