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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Tamilnadu - Subsection

Section 28(2)(ii) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971

(ii)Where the land is transferred as provided in clause (i), such land shall vest in the local authority concerned or the Board, as the case may be, and the local authority or the Board shall-