Section 50(8) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(8)When the [xxx] [The word 'compensation ' was omitted by section 5(v)(g) of the Tamil Nadu Land Reforms Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] assessment roll has been published finally under sub-section (5) or sub-section (6), the authorised officer shall, within such time as may be prescribed, endorse a certificate thereon stating the date of the final publication thereof and shall date and subscribe the same with his name and official designation and such certificate shall be conclusive proof of such publication and the date of such publication.
