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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(2)(h) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971

(h)any outlay or improvement on, or disposal of, the land acquired, commenced, made or effected without the sanction of the prescribed authority after the date of the publication of the notice under sub -section (1) of section 17.