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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1)(b) in Tamil Nadu Panchayats (Acquisition and Transfer of Immovable Property) Rules, 2000

(b)the property is also approved by the Engineer of the Government department specified by the Government, from time to time, as suitable for the purpose for which it is intended in cases when the estimated cost exceeds ten thousand rupees;