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[Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act]

State of Tamilnadu - Subsection

Section 56(3)(iv) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(iv)If the land is required by the industrial or commercial undertaking for any purpose other than the purposes referred to above, the undertaking shall comply with such conditions as the Government may specify in the order granting such permission.