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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(2) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974

(2)The powers of the Settlement Officer specified in column (2) of the Schedule below under the sections of the Act specified in the corresponding entry in column (1) thereof, may be exercisable also by the officers specified in column (3) thereof.The Schedule
Section of the Act Powers Authorities or officer by whom the powersshould be exercised
1 2 3
Section 12 read with section 8 To decide the claim of the Janmi for the issueof Ryotwari patta. Assistant Settlement Officer.
Section 12 read with section 9 or 10 To decide the claim of the tenant or the personbased on personal cultivation for grant of ryotwari patta. Assistant Settlement Officer or SettlementTahsildar.
Section 53 To decide the question regarding forests. Assistant Settlement Officer.