Section 3(1)(h) in Tamil Nadu Panchayats (Acquisition and Transfer of Immovable Property) Rules, 2000

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State of Tamilnadu - Subsection

Section 3(1)(h) in Tamil Nadu Panchayats (Acquisition and Transfer of Immovable Property) Rules, 2000

(h)in every case where the consideration for the property is not less than two thousand rupees, an encumbrance certificate is obtained from the Registration Office in respect of such property and examined by the legal adviser of the panchayat concerned unless the nature of the transaction is such as will.

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State of Tamilnadu - Subsection

Section 3(1)(h) in Tamil Nadu Panchayats (Acquisition and Transfer of Immovable Property) Rules, 2000