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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(2)(a) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961

(a)On receipt of an application under section (1), the authorized officer shall, after reasonable opportunity to the trustee of the public the person, if any, in possession of the land, to representations, hold a summary enquiry into the and pass an order either allowing the applicant dismissing it.