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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(5) in Tamil Nadu Town and Country Planning Act, 1971

(5)Upon confirmation of the notice under sub-section (3) or (4), the Government shall proceed to acquire the land or building or that part of the land or building in respect of which the notice has been confirmed within one year from the date of confirmation of the acquisition notice.