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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Tamilnadu - Subsection

Section 43(1) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(1)In any proceeding under the Act before the authorized officer, the Land Tribunal, the Land Commissioner, or the Land Board, any party shall be entitled to be represented by Counsel to act and plead on his behalf.