Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 46 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

46. Objection under section 50(3)(a)(ii).

- The objections to be preferred under section 50(3) (a) (ii) shall be in writing and shall be presented in person or by agent or be sent by registered post to the authorized officer concerned.