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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Tamilnadu - Subsection

Section 37(8) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974

(8)The Settlement Officer shall make a summary enquiry into the application and give his decision in writing, after giving the parties a reasonable opportunity for adducing evidence