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[Cites 0, Cited by 0] [Section 46(3)] [Section 46] [Entire Act]

State of Tamilnadu - Subsection

Section 46(3)(c) in Tamil Nadu State Housing Board Act, 1961

(c)before proceeding to acquire any property lying within the prescribed alignment of the street other the property regarding which it has received a notice under clause (b), the Board shall give six months' notice to the owner of its intention to acquire such, property. (d) notwithstanding anything contained in the [Madras City Municipal Act, 1919] [Now the Madras City Municipal Corporation Act, 1919.] ([Tamil Nadu] [Thess words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act IV of 1919) or the ([Tamil Nadu] [Thess words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] District Municipalities Act, 1920 ([Tamil Nadu] [Thess words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act V of 1920) or in any notification issued under section 206 of the [Tamil Nadu] [Thess words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] District Boards Act, 1920 ([Tamil Nadu] [Thess words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XIV of 1920) or under section 125 of the [Tamil Nadu] [Thess words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Village panchayats Act, 1950 [Tamil Nadu] [Thess words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act X of 1950) or under section 6 of the [Tamil Nadu] [Thess words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Panchayats Act; 1958 [Tamil Nadu] [Thess words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XXXV of 1958), the Council of the Corporation of Madras, the Municipal Council, the District Board, the Village Panchayat, the Panchayat or the panchayat Union Council shall not have power to prescribe any alignment of the street within the limits of the scheme, and any such alignment previously prescribed within such limits shall cease to be the alignment of the street.