Section 92(1) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

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State of Tamilnadu - Subsection

Section 92(1) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

(1)No immovable property of the value mentioned in column (2) of the Table below shall be acquired or purchased by the market committee or Board, as the case may be, unless the prior approval of the authority mentioned in column (1) thereof is obtained:-

Authority	Value of property
(1)	(2)
(i) Director.	If the value exceeds Rs. 1,00,000 (Rupees onelakh only), but does not exceed Rs. 5,00,000 (Rupees five lakhsonly).
(ii) Government.	If the value exceeds Rs. 5,00,000 (Rupees five lakhs only).

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State of Tamilnadu - Subsection

Section 92(1) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991