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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Tamilnadu - Subsection

Section 25(2) in The Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997

(2)In particular and without prejudice to generality of the foregoing power, such rules may provide for or regulate:-
(a)all matter expressly required or allowed by this Act to be prescribed; and
(b)the manner of authentication of orders and other instruments of the Collector.