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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(8) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965

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