Section 7 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
7. Notice under section 9(1) etc.
(1)The notice to be issued by the authorized officer under section 9 (1) shall be in Form 3.(2)The copy of the return, the additional particulars or the information to be forwarded under section 9(3) [*] [The expression 'and (4)' was omitted by G. O. Ms. No. 3508, Revenue, dated the 14th June 1973.] shall be forwarded by the authorized officer to the Land Board [*] [The words 'or the Sugar Factory Board, as the case may be' were omitted by G. O. Ms. No. 3508, Revenue, dated the 14th June 1973.] within thirty days from the date on which such return or additional particulars was or were furnished, or such information was obtained, as the case may be.
