Section 79(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(2)The [High Court] [Substituted for the words 'Special Appellate Tribunal' the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 2003 (Tamil Nadu Act 26 of 2003).], after giving the parties a reasonable opportunity of being heard, shall-(a)determine a case finally;(b)remand a case;(c)take additional evidence or require such evidence to be taken by the Land Tribunal.Explanation. - In this section and in section 78, "date of the decision" means the date on which such decision is communicated to the party concerned.
