Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 25] [Section 38] [Entire Act] State of Tamilnadu - Subsection Section 38(b) in Tamil Nadu Town and Country Planning Act, 1971 (b)such land is not acquired by agreement, such land shall be deemed to be released from such reservation, allotment or designation.
