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[Cites 0, Cited by 0] [Section 24(5)] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(5)(i) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963

(i)The Settlement Officer may, at any time, either suo motu or on the application of any person, review any order passed by him under sub-section (1) on any one or more of the following grounds, namely:-