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[Cites 0, Cited by 0] [Section 37A] [Entire Act]

State of Tamilnadu - Subsection

Section 37A(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(2)The Government may grant the permission for the whole or part of the land specified in the application, subject to such conditions as they deem fit or refuse to grant such permission. The order granting such permission shall contain the particulars of the land in respect of which such permission is granted.