Section 91(2)(b) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

State of Tamilnadu - Subsection

Section 91(2)(b) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

(b)After satisfying the requirement under sub-rule (1), the market committee or Board, as the case may be, shall provisionally decide as to whether the property may be acquired and if the market committee or Board, as the case may be, decides to acquire the property, it shall, subject to provisions of clause (a), take further, action to acquire the property.

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State of Tamilnadu - Subsection

Section 91(2)(b) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991