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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(1)(a) in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956

(a)In the case of any notice or order of a general nature or affecting a class of persons, be published in he [Tamil Nadu Government Gazette] [These words were substituted for the words and letters 'Fort St. George Gazette' by section 5 of the Tamil Nadu Requisitioning and Acquisition of Immovable Property (Amendment) Act, 1977 (President's Act 6 of 1977).]; and