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State of Tamilnadu - Section

Section 33 in Tamil Nadu Land Improvement Schemes Act, 1959

33. Accounts.

- The Collector shall maintain in such form and in such manner as may be prescribed, an account of all receipts and payments by the Government in respect of the land, and the owner of the land or any other person having an interest therein may, on payment of a fee of fifty paise, inspect the account.