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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2)(i) in The Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978

(i)For the purpose of undertaking the measures referred to in sub-section (1), the Government may either hold the land under their own control and management and undertake such measures themselves or through the corporation on such terms and conditions as maybe determined by them, or transfer the land to the local' authority concerned or the corporation for the purpose of undertaking those measures;