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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(2) in Tamil Nadu Apartment Ownership Act, 1994

(2)Notwithstanding anything contained in any other law for the time being in force, the Government may refund the amount of any stamp duty or fee paid in pursuance of any law referred to in sub-section (1) in such circumstances, to such extent and subject to such terms and conditions, if any, as the Government may, by order, determine.