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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(C) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978

(C)notwithstanding anything contained in the clause (B) of this Explanation, land shall not be deemed to be mainly used for the purpose of agriculture if the land has been specified in the master plan for a purpose other than agriculture: