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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(1)(viii) in The Tamil Nadu Bhoodan Yagna Rules, 1959

(viii)[ At the time of restoration of the lands after development and after recovery of the invested capital, it is open to the Chairman of the State Board to grant the lands to only such of those who have participated in the development scheme individually or to groups of persons so as to encourage joint farming with reference to quality of lands. If there is any disagreement between the grantees and the Chairman of the State Board in this regard, the matter will be put up to the State Board and its decision shall be final.] [Added by G.O.Ms. No. 118, RDLA, dated the 23rd January 1980.]