Section 20(3)(b) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978

[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(3)(b) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978

(b)if, at any time, the land held by such public charitable or religious trust (including wakf) referred to in clause (iv) of sub-section (1) ceases to be required and used for any public charitable or religious purposes, the provisions of this Act shall, with immediate effect, apply to such land and accordingly any vacant land in excess of the extent of land which excess land such trust would not have been entitled to hold but for the exemption under the said clause (iv), shall be acquired by the Government in accordance with the provisions of this Chapter:

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State of Tamilnadu - Subsection

Section 20(3)(b) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978