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State of Tamilnadu - Section

Section 92 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

92. Administrative approval for purchase of immovable property.

(1)No immovable property of the value mentioned in column (2) of the Table below shall be acquired or purchased by the market committee or Board, as the case may be, unless the prior approval of the authority mentioned in column (1) thereof is obtained:-
Authority Value of property
(1) (2)
(i) Director. If the value exceeds Rs. 1,00,000 (Rupees onelakh only), but does not exceed Rs. 5,00,000 (Rupees five lakhsonly).
(ii) Government. If the value exceeds Rs. 5,00,000 (Rupees five lakhs only).
(2)No work shall be commenced on the immovable property which has not been duly made over to the market committee or Board, as the case may be.