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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(4) in The Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997

(4)For the purpose of enabling any document to be served on the owner of any property, the occupier (if any) of the property, may be required by notice in writing by the Government to state the name and address of the owner thereof.