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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Tamilnadu - Subsection

Section 46(2)(b) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971

(b)Before giving any decision on any such dispute the Government shall give an opportunity to the State Housing Board and to the Board to make representations.