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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(d) in Tamil Nadu Highways Act, 2001

(d)the date from which such betterment charges shall be leviable: Provided that no betterment charges shall be leviable in respect of any land-
(i)which is unsuitable for development as a building site, or
(ii)which is situated beyond a distance of two hundred meters from the middle of the highways on either side.