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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of Tamilnadu - Subsection

Section 71(1)(iii) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971

(iii)the notice given under sub-section (1) of section 9 of the said Act, were a notice to show cause against the acquisition of the land served by the Government under the provision to section 17 of this Act.