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[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(4)(b) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(b)The period of lease shall be five years and, on the expiration of that period, the authorized officer may, from time to time, renew the lease for such period not exceeding five years at a time. Such renewal shall be, subject to such modifications and additions as may be specified by the authorized officer.