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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(5) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(5)The respondent shall, at the same time when he files his objections before the authorized officer, serve a copy thereof on the applicant or his counsel or authorized agent.