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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Tamilnadu - Subsection

Section 51(3) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(3)Where there is any crop standing on the land taken possession of under section 62, the authorized officer shall, as far as may be, follow the procedure specified in rule 22.