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[Cites 0, Cited by 0] [Section 46(3)] [Section 46] [Entire Act]

State of Tamilnadu - Subsection

Section 46(3)(b) in Tamil Nadu State Housing Board Act, 1961

(b)if the Board fails to acquire or to institute? proceedings for the acquisition of any property within the prescribed alignment of any street within the time-limit specified in the scheme or extended by it, the owner of such Property may, at any time thereafter, give the Board notice requiting it to acquire or to institute proceedings for the acquisition of such property before the expiration of six months from the date of such notice, and thereupon the Board shall acquire, or institute such proceedings and acquire the property accordingly, and if the Board fails to do so, it shall pay reasonable compensation to the owner for any damage sustained by him in consequence of such failure;