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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Tamilnadu - Subsection

Section 31(3) in Tamil Nadu Land Improvement Schemes Act, 1959

(3)The delivery of possession of the land under sub-section (1) shall be a full discharge of the Government from all liability in respect of such land, but shall not prejudice any right in respect of the land which any other person may be entitled by due process of law, to enforce against the person to whom possession of the land is given.