Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Tamilnadu - Subsection Section 3(3) in The Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997 (3)The Government may pass an order under sub-section (1) after hearing and considering the cause, if any, shown by the owner or person interested.
