Section 19(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(2)The registering authority referred to in sub-section (1) shall forward within such time and in such manner as may be prescribed, one copy of the declaration referred to in sub-section (1) to the authorised officer, within whose jurisdiction the land which is the subject-matter of the transfer or the major part thereof is situated.
