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[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

State of Tamilnadu - Subsection

Section 102(2)(a) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(a)Where any person on whom notice under sub-section (1) has been served fails to furnish the information within the time specified in that notice or within the further time allowed by the authorized officer under sub-section (1), the authorized officer may obtain, in such manner as may be prescribed, the necessary information either by himself or through such agency as he thinks fit.