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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(1)(c) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(c)where the authorised officer proposes to declare any such share or part as surplus land, the authorized officer shall, except where such share or part consists of whole survey fields or sub-divisions, demarcate such share or part before determining the surplus land of the person or family, as the case may be.