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

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State of Tamilnadu - Subsection

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

(a)Before holding the enquiry under sub-section (1), the Settlement Officer shall give notice in the prescribed manner to the janmi and to the Tahsildar of the taluk or the Deputy Tahsildar of the sub-taluk in which the land is situated; and

(i)if the person in occupation of the land is not the janmi, to the occupant; and

(ii)to such other persons as may be specified in the rules made by the Government in this behalf.

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State of Tamilnadu - Subsection

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