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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973

(2)A copy of the notice shall be served on the applicant, the respondents, the Tahsildar of the taluk and every other person affected by the appeal, by sending the notice to them by registered post.