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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(2) in Tamil Nadu Land Improvement Schemes Act, 1959

(2)The proclamation referred to in sub-section (1) shall contain the terms of the notification under section 4 and shall also require every person claiming any compensation in respect of any right, the exercise of which is prohibited or restricted by the notification, to prefer his claim to the Collector with such particulars and within such period as may be prescribed.