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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(4)(e) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965

(e)On the day fixed for the finalisation for the appropriate assessment, the Assistant Settlement Officer shall, after hearing the parties present and considering the evidence produced, finalise the said assessment.