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

State of Tamilnadu - Subsection

Section 12(2)(b) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(b)The Settlement Officer shall also publish in the prescribed manner in the village the notice referred to in clause (a) and after giving the parties who appear before him an opportunity to be heard and to adduce their evidence, give his decision.