Section 3 in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965
3. Register of surplus land.
(1)The [Assigning authority] [The words 'assigning authority' substituted by G.O. Ms. No. 1358, dated the 21st June 1979.] shall maintain a register of surplus land in Form A.(2)As soon as may be after the publication of the notification under sub-section (1) of section 18, the assigning authority shall enter the particulars of the surplus land acquired by the Government under that notification and situated within his jurisdiction, in the register.(3)If the surplus land is situated outside the jurisdiction of the assigning authority, he shall communicate the particulars of such land to the assigning authority in whose jurisdiction such land is situated.(4)On receipt of the particulars, the assigning authority in whose jurisdiction such land is situated shall enter the particulars of such land in the register in Form A maintained by him and shall intimate the serial number in the register and the date of entry therein to the assigning authority from wham he received the particulars of such land.
