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[Cites 0, Cited by 2] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(1) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(1)The Settlement Officer shall examine the nature and history of all lands in respect of which the landholder claims a ryotwari patta under section 12,13 or 14, as the case may be, and decide in respect of which lands the claim should be allowed.