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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Tamilnadu - Subsection

Section 41(5) in Tamil Nadu Combined Development and Building Rules, 2019

(5)In the case of developments of Government departments of agencies, the Executive Authority of local body reserves the right to enforce the maintenance of such reserved lands by the department or agency to the satisfaction of the Local Body or order the department or agency to transfer the land to the local body free of cost.