Section 51(1) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
(1)On receipt of the return or the information under section 61 and after following the procedure specified in rules 9 and 10, the authorized officer shall prepare a statement in Form 30 and cause copy thereof to be served on the landowner and the cultivating tenant with a notice in Form 31 calling upon them to file objection, if any, to the said statement within thirty days from the date of service of the notice or within such further time not exceeding thirty days as the authorized officer may, in his discretion, allow. The authorized officer shall give a reasonable opportunity to the landowner and the cultivating tenant for adducing any documentary or oral evidence and pass such orders as he deems fit.
