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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(2)(a) in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956

(a)The procedure to be followed by the competent authority in making inquiries under section 3 or section 6;