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[Cites 0, Cited by 2] [Section 50] [Entire Act]

State of Tamilnadu - Subsection

Section 50(4) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(4)The authorised officer shall consider any objection which may be preferred under sub-section (3) and after giving the parties a reasonable opportunity of being heard and of adducing evidence, if any, pass such order as he thinks fit and record the reasons therefor.