Section 7(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
(2)The copy of the return, the additional particulars or the information to be forwarded under section 9(3) [*] [The expression 'and (4)' was omitted by G. O. Ms. No. 3508, Revenue, dated the 14th June 1973.] shall be forwarded by the authorized officer to the Land Board [*] [The words 'or the Sugar Factory Board, as the case may be' were omitted by G. O. Ms. No. 3508, Revenue, dated the 14th June 1973.] within thirty days from the date on which such return or additional particulars was or were furnished, or such information was obtained, as the case may be.
