Section 51(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
(2)After he has passed orders under sub-rule (1) and after hearing any representation made under the first proviso to section 62, the authorised officer shall issue a notice in Form 32 intimating the landowner and the cultivating tenant of his decision to take possession of the land which is declared to be in excess of the cultivating tenant's ceiling area and the date on which he proposes to take possession of the land. The notice shall be served on the landowner and the cultivating tenant in the manner specified in rule 8.[(2-A) Notwithstanding anything contained in sub-rules (1) and (2), where the authorised officer finds that the land held by a cultivating tenant in excess of the cultivating tenant's ceiling area is not more than half an acre in the case of wet land or one acre in the case of dry land, the authorised officer may, for reasons to be recorded in writing, leave such excess land in the possession of the cultivating tenant.] [Inserted by G. O. Ms. No. 2701, Revenue, dated the 20th November 1964.]
