Section 7 in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965
7. Applications for assignment of surplus land to be made to the [Assigning authority.] [The words 'assigning authority' substituted by G.O. Ms. No. 1358, dated the 21st June 1979.]
- Applications for the assignment of surplus land shall be in Form C and shall be presented within thirty days from the date of publication of the notice under rule 4, in person to the [assigning authority] [The words 'assigning authority' substituted by G.O. Ms. No. 1358, dated the 21st June 1979.] within whose jurisdiction the land is situated or sent to him by registered post:[Provided that the assigning authority may, in his discretion, allow further time not exceeding fifteen days for presenting any such application if he is satisfied that the applicant had sufficient cause for not presenting the application within the period specified in this rule.] [Added by G.O. Ms. No. 1358, dated the 21st June 1979.]
