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[Cites 0, Cited by 0] [Section 72(2)] [Section 72] [Entire Act]

State of Tamilnadu - Subsection

Section 72(2)(b) in Tamil Nadu State Housing Board Act, 1961

(b)shall offer to the said person, or his heirs, executors or administrators, a prior right to take on lease or to purchase such land for an amount or at a rate to be fixed by the Board, if the Board considers that such an offer can be made without detriment to the carrying out of the purposes of this Act.