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

State of Tamilnadu - Subsection

Section 46(2)(a) in Tamil Nadu State Housing Board Act, 1961

(a)the acquisition of the whole or any part of any property lying within the prescribed street alignments within the time-limit specified in the scheme which may be extended by the Board from time to time: