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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Tamilnadu - Subsection

Section 25(1)(a) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(a)dead before the filing of the declaration, each legal representative of the deceased transferee shall file it, [either in person or by an authorized agent] [The words 'either in person or by an authorised agent' was added by G. O. Ms. No. 1879, Revenue, dated the 8th December 1964.];