Section 22 in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
22. Application by pattadars for a copy of data.
- Every application for a copy of the data under sub-section (2) of section 30 shall be made by the pattadar or other person interested within two month from the date of publication in the Tamil Nadu Government Gazette of a notification by the Settlement Officer, that he proposes to determine the contribution payable by the pattadar.
