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[Cites 0, Cited by 0] [Section 20A(1)] [Section 20A] [Entire Act]

State of Tamilnadu - Subsection

Section 20A(1)(a) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(a)no such declaration shall be made unless the transferor and the transferee have been given a reasonable opportunity of being heard and of adducing evidence, if any,