Section 9(2) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965
(2)[ Where any violation of the conditions of assignment as prescribed in sub-rule (1) or in the deed of assignment in Form F is noticed, the assigning authority shall cancel the assignment:] [Added by G.O. Ms. No. 1358, dated the 21st June 1979.]Provided that no such cancellation shall be ordered without giving the assignee an opportunity to make his representation.
