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[Cites 0, Cited by 0] [Section 61(3)] [Section 61] [Entire Act]

State of Tamilnadu - Subsection

Section 61(3)(a) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(a)Where any cultivating tenant on whom notice under sub-section (2) has been served fails to furnish the return or the additional particulars, * as the case may be, within the time specified in that notice or within the further time if any allowed by the authorised officer under sub-section (2), 1 the authorised officer may obtain in such manner as may be prescribed the necessary information either by himself or through such agency as he thinks fit.