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[Cites 0, Cited by 0] [Section 8(2A)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(2A)(a) in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956

(a)In a case where such property has been subject to requisition under this Act for a period of five years or a longer period immediately preceding the commencement of the Tamil Nadu Requisitioning and Acquisition of Immovable Property (Amendment) Act, 1977-
(i)First with effect from the date of such commencement, and
(ii)Again with effect from the expiry of five years from such commencement ;