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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Tamilnadu - Subsection

Section 53(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(2)While intimating the cultivating tenant of his decision to take possession of the land under the second proviso to section 62, the authorized officer shall cause to be published a notice in Form 33 in the manner specified in items (iii) to (vi) of rule 12 (2).