Section 9(1)(b) in Tamil Nadu Panchayats (Acquisition and Transfer of Immovable Property) Rules, 2000

[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

(b)by affixture in a conspicuous place in the village where the property lies -

(i)at the offices of the village panchayat, panchayat union council, district panchayat and of the Collector;

(ii)at the village chavadi of the village in which the property is situated; and

(iii)on the property to be transferred.

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