Section 50(3) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(3)(a)The authorised officer shall determine the amount [xxx] [The words 'of compensation ' were omitted by section 5(v)(d)(A) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] at the rate specified in Schedule III, and prepare [a draft assessment roll] [Substituted for the words 'a draft compensation assessment roll' by section 5(v)(d)(B) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] in such manner and containing such particulars as may be prescribed. He shall cause it to be published together with-(i)a statement that the amount [xxx] [The words 'of compensation' were omitted by section 5(v)(d)(A) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] specified therein is the entire amount [xxx] [The words 'of compensation' were omitted by section 5(v)(d)(A) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] payable for all interests in the land and that subject to the other provisions of this Act, the persons named therein are the only persons who are entitled thereto in the proportion stated therein, and(ii)a notice stating that objections, if any, in respect of any entry in the draft may be preferred by any person in such manner as may be prescribed [within thirty days] [Substituted for the words 'within sixty days', by section 3(12)(ii)(a) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Fourth Amendment Act, 1972 (Tamil Nadu Act 30 of 1972).] from the date of the publication.[***] [Proviso was omitted by section 3(12)(ii)(b) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Fourth Amendment Act, 1972 (Tamil Nadu Act 39 of 1972)](b)The authorised officer shall cause to be served on the persons whose names appear in the draft aforesaid a copy of the draft together with a copy of the said statement and of the said notice.
