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[Cites 0, Cited by 2] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(2)Where in the opinion of the authorised officer, the decision of a question under sub-section (1) involves a substantial question of law or of fact, he shall, for reasons to be recorded in writing, refer the question to the Land Tribunal.