Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(2) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974

(2)On receipt of the revision petition, the Commissioner, Land Administrations shall fix a date for hearing and issue notice in Form No. 17 to the parties concerned. He shall give them a reasonable opportunity of being heard before passing orders.