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[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(4)(l) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(l)The lessee shall not erect any buildings, fences, or structures of a permanent or temporary character, on the land, without the previous written permission of the authorized officer.