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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(4) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965

(4)On receipt of the particulars, the assigning authority in whose jurisdiction such land is situated shall enter the particulars of such land in the register in Form A maintained by him and shall intimate the serial number in the register and the date of entry therein to the assigning authority from wham he received the particulars of such land.