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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Tamilnadu - Subsection

Section 49(9) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965

(9)A copy of the order shall be served on the petitioner and on each of the respondents. A copy shall also be sent to the officer immediately superior to the officer making the enquiry, if the officer making the enquiry is an Assistant Settlement Officer, to the Director of Settlements and to the Manager of the inam estate concerned.