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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(3) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963

(3)On receipt of such application, the Settlement Officer shall furnish the data aforesaid to the applicant, and he shall also, before passing any order under sub-section (1), give the applicant a reasonable opportunity of making his representations in regard thereto in writing or orally.