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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Tamilnadu - Subsection

Section 50(2) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(2)In the event of the death of any person primarily liable as aforesaid, the person to whom the title of the deceased shall be transferred as heir or otherwise, shall give notice of such transfer to the Settlement Officer or the authorized officer within one year from the death of the deceased.