Section 2(1)(n) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017

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State of Tamilnadu - Subsection

Section 2(1)(n) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017

(n)"Urban Area" [means] [Reffered in Sl. No. 3 of First Schedule to the Act], -

(i)the area (including village panchayats) lying within the territorial limits of the Chennai Metropolitan Development Authority;

(ii)Municipal Corporations having a population of 5 lakhs and above as per 2011 census (i.e. Madurai, Tiruchirappalli, Salem, Coimbatore and Tirunelveli Municipal Corporations, except Chennai City Municipal Corporation) and the area (including village panchayats) that falls within 8 kilometers distance from the limits of the said Municipal Corporations;

(iii)all other Municipal Corporations, Municipalities, Town Panchayats, Cantonments and Townships; and

(iv)any other area that may be notified as urban area by the State Government from time to time.

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State of Tamilnadu - Subsection

Section 2(1)(n) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017