Section 17(3) in The Tamil Nadu Bhoodan Yagna Act, 1958
(3)The [Inquiry Officer] [Substituted by Tamil Nadu Bhoodan Yagna (Amendment) Act, 1964 (Tamil Nadu Act 36 of 1964).] shall register every such objection, fix a date for its hearing and shall give notice of such date to the donor, the objector, the State Board and the Local Committee concerned.
