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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Tamilnadu - Subsection

Section 49(1) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(1)Any mortgagee or charge holder of the surplus land acquired by the Government, who desires to prefer a claim before the authorized officer under section 51(1) shall file an application in Form 26.