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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(3)(b) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978

(b)fix, subject to the maximum rates specified in that clause, the rate per square metre of vacant land in each zone, having regard to the availability of vacant land in the zone, the existing use of vacant land in the zone and such other relevant factors as the circumstances of the case may require.