Section 62(3)(b) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

[Cites 0, Cited by 0] [Section 62(3)] [Section 62] [Entire Act]

State of Tamilnadu - Subsection

Section 62(3)(b) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(b)to hold any land acquired after the 25th November 2010, for the purposes referred to in Section 37-B, it shall make an application in writing to the Government in the Revenue Department in Form 38,-

(i)within a period of one hundred and eighty days from the 25th November 2010;

(ii)within a period of one hundred and eighty days from the date on which such land were acquired through registered documents:

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State of Tamilnadu - Subsection

Section 62(3)(b) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962