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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(2)(vi) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(vi)in a case where the land included in the draft statement is situated within a panchayat or municipality, by affixture on the notice board of the office of the panchayat or municipality, as the case maybe.