Section 25(1) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
(1)The declaration to be made by a transferee under section 19(1) shall be in Form 15.Explanation I. - Where the declaration has been signed by the transferee, it shall be filed before the registering authority by the transferee, either in person or by an authorized agent.Explanation II. - Where the transferee is-(a)dead before the filing of the declaration, each legal representative of the deceased transferee shall file it, [either in person or by an authorized agent] [The words 'either in person or by an authorised agent' was added by G. O. Ms. No. 1879, Revenue, dated the 8th December 1964.];(b)a minor, lunatic, idiot or one, who is subject to a like disability, the declaration shall be made by the guardian, manager or other person in charge of such person or of the property of such person, [and shall be filed, either in person or by an authorized agent] [Added by G. O. Ms. No. 1879, Revenue, dated the 8th December 1964.];(c)a company or other corporate body, the declaration shall be signed by any person competent to act for such company or body in this behalf, l[and shall be filed either in person or by an authorized agent].
