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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(9) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965

(9)A copy of the order shall be served on the applicant and on each of the respondents. A copy shall also be sent to the Settlement Officer and the Tahsildar.