Section 10(5) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(5)The draft statement shall be published and a copy thereof shall be served on the persons concerned, the tenants, creditors and all other persons who, in the opinion of the authorised officer, are interested in the land to which such draft statement relates, together with a notice stating that any objection to the draft statement shall be preferred [within thirty days] [Substituted for the words 'within sixty days ' by section 3(5)(b)(i) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Fourth Amendment Act, 1972 (Tamil Nadu Act 39 of 1972).] from the service of such notice. The authorized officer shall duly consider any objection received within the time specified in the said notice from the persons on whom a copy of the draft statement has been served or any objection received [within thirty days] [Substituted for the words 'within sixty days ' by section 3( 5)(b)(i) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Fourth Amendment Act, 1972 (Tamil Nadu Act 39 of 1972).] from the date of the publication of the draft statement from any other person. The authorized officer shall, after giving the objector a reasonable opportunity of being heard and of adducing evidence, if any, and, subject to such rules as may be made, pass such order as he deems fit.[***] [This proviso was omitted by section 3(5)(b)(ii) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Fourth Amendment Act, 1972 (Tamil Nadu Act 39 of 1972).]
