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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Tamilnadu - Subsection

Section 99(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(2)Where any application or proceeding has been transferred under sub-section (1), the authorized officer to whom such transfer is made may, subject to any special directions given in the order of transfer, either hold the inquiry denovo or proceed from the stage at which the said application or other proceeding stood when it was transferred.