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[Cites 0, Cited by 21] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(2) in Tamil Nadu Survey and Boundaries Act, 1923

(2)Notice to registered holders of lands affected. - Notice of every decision of the survey officer under Section 9(1) shall be given in the prescribed manner to the registered holders of the lands the boundaries of which may be affected by the decision.