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[Cites 0, Cited by 0] [Section 39(3)] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(3)(b) in Tamil Nadu Land Improvement Schemes Act, 1959

(b)where no such agreement can be reached, the Collector shall determine the amount of compensation in accordance with the provisions of the Land Acquisition Act, 1894 (Central Act I of 1894).