Section 34(8)(a) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

[Cites 0, Cited by 0] [Section 34(8)] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(8)(a) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(a)In making an enquiry under the provisions of the Act, the Land Board [***] [The words 'and the Sugar Factory Board','and of the Sugar Factory Board' and 'or the Sugar Factory Board' omitted by G. O. Ms. No. 3508, Revenue dated the 14th June 1973.] may examine orally any party or any other person who, in the opinion of the said Board, is likely to be acquainted with the matter under enquiry or any fact relevant thereto and the Chairman shall reduce to writing the substance of such examination.

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State of Tamilnadu - Subsection

Section 34(8)(a) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962