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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(2) in The Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997

(2)Where any land is vested in the Government under sub-section (1), the Government may, by order, direct any person who may be in possession of the land to surrender or deliver possession thereof to the Collector or any person duly authorised by him in this behalf within thirty days of the service of the order.