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[Cites 0, Cited by 0] [Section 53(3)] [Section 53] [Entire Act]

State of Tamilnadu - Subsection

Section 53(3)(a) in Tamil Nadu State Housing Board Act, 1961

(a)in every case in which the modification affects the boundaries of the area comprised in the scheme, or involves the acquisition of any land not previously proposed to be acquired; and