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[Cites 0, Cited by 0] [Section 175(2)] [Section 175] [Entire Act]

State of Tamilnadu - Subsection

Section 175(2)(a) in Tamil Nadu Panchayats Act, 1994

(a)section 27 of the said Indian Stamp Act shall be read as if it specifically required the particulars to be set forth separately in respect of property situated in the area under the jurisdiction of Village Panchayat and in respect of property situated outside such area;