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[Cites 0, Cited by 0] [Section 48(5)] [Section 48] [Entire Act]

State of Tamilnadu - Subsection

Section 48(5)(i) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(i)The Settlement Officer may, at any time either suo motu or on the application of any person, review an order passed by him under sub-section (1) on any one or more of the following grounds, namely:-