Section 52(2)(i) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961

[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(2)(i) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961

(i)the land or part thereof exempt by virtue of the notification issued under sub-section (1) as used for any purpose other than the purpose for which it was used on the date of the issue of such notification; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 52(2)(i) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961