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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(11) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965

(11)On receipt of the order, the Settlement Officer shall fix a date for hearing and give notice in Form No. 15 to the parties concerned and pass orders after giving them a reasonable opportunity of being heard.