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[Cites 0, Cited by 1] [Section 15A(2)] [Section 15A] [Entire Act]

State of Tamilnadu - Subsection

Section 15A(2)(ii) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961

(ii)if the trustee fails to take possession of the land under sub-section (1), the authorized officer may, after using such force as may be necessary for the purpose, take possession of the land himself on behalf of the public trust and deliver possession of such land to the public trust.]