Section 49 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
49. Disposal of claims preferred by mortgagee or charge holder on surplus land under section 51.
(1)Any mortgagee or charge holder of the surplus land acquired by the Government, who desires to prefer a claim before the authorized officer under section 51(1) shall file an application in Form 26.(2)It shall be presented in person or by agent or be sent by registered post to the authorized officer having jurisdiction. The claimant shall also send a copy of the application to the respondents concerned.(3)On receipt of the application under sub-rule (1), the authorized officer shall fix a date for enquiry and issue notices in Form 27 to the parties concerned and decide the claim after giving a reasonable opportunity to the parties to produce such evidence as may be necessary.
