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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(2)(b) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971

(b)has not in his hands on behalf of that other person sufficient money to satisfy the whole demand of the prescribed authority, his liability shall be limited to the total amount of the money which he has in his hands as aforesaid.