Section 56(3)(vi) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

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State of Tamilnadu - Subsection

Section 56(3)(vi) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(vi)The industrial or commercial undertaking shall, at all reasonable times, allow the land to be inspected by an officer of the Revenue Department not lower in rank than a Revenue Inspector to verify whether the conditions subject to which the permission has been granted or whether such other conditions as may be specified by the Government by general or special order, are complied with and in any case where such officer, is satisfied that any of the conditions subject to which permission is granted has not been complied with, he shall report the matter to the Government through the Land Commissioner, for such action as the Government may deem fit.

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State of Tamilnadu - Subsection

Section 56(3)(vi) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962