Section 15(1) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965
(1)It is hereby notified that the land specified in the Schedule below, which has been acquired by the Government under sub-section (1) of section 18 of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (Tamil Nadu Act 58 of 1961), is available for disposal under section 94 of the said Act and the rules made thereunder; Any person desiring to apply for the assignment of the land may present his application in Form C or send it by registered post to the assigning authority within thirty days from the date of the publication of this notice in.village/town where the land is situated.
