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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Tamilnadu - Subsection

Section 58(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(2)Every Settlement Officer shall be subordinate to the Land Commissioner and shall be guided by such lawful instructions as he may issue, from time to time, and the Land Commissioner shall also have power to cancel or revise any of the orders, acts or proceedings of the Settlement Officer.