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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(1)(iii) in The Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978

(iii)the notice given under sub-section (1) of section 9 of the said Act, were a notice to show cause against the acquisition of the land served under sub-section (2) of section 4 of this Act.