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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(2) in The Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997

(2)Where the amount is determined by the Collector or by any other officer under the provisions of section 7, the Government shall tender payment of the amount determined to the persons entitled thereto according to such determination and shall pay to them unless prevented by someone or more of the contingencies mentioned in sub-section (3).