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[Cites 0, Cited by 0] [Section 24(5)] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(5)(ii) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963

(ii)A copy of every order passed under this sub-section shall be communicated to the [Board of Revenue] [The Board of Revenue was abolished by the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980). Now the Commissioner of Land Administration, vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.] and also to the lessee concerned and every applicant under this sub-section and sub-section (2).