Section 14(2)(e) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965

[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(2)(e) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965

(e)The land assigned shall not be sold or otherwise alienated before the expiry of twenty years from the date of assignment. The land assigned to a member of Scheduled Caste or to a member of Scheduled Tribe shall not be alienated to any person other than a member of the Scheduled Caste or Scheduled Tribe, as the case may be:

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State of Tamilnadu - Subsection

Section 14(2)(e) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965