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[Cites 0, Cited by 0] [Section 5A(4)] [Section 5A] [Entire Act]

State of Tamilnadu - Subsection

Section 5A(4)(a) in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966

(a)On receipt of cheque or bank draft, as the case may be, from the Treasury Officer or the Sub-Treasury Officer, as the case may be, the Authorised Officer shall issue a notice to the interested parties in Form "F" calling on them to appear and receive the cheque or bank draft as the case may be, and shall deliver to them after getting their acknowledgements in a Register in Form "G".