Section 3(1)(g) in Tamil Nadu Panchayats (Acquisition and Transfer of Immovable Property) Rules, 2000

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State of Tamilnadu - Subsection

Section 3(1)(g) in Tamil Nadu Panchayats (Acquisition and Transfer of Immovable Property) Rules, 2000

(g)in the case of buildings, a valuation certificate and a certificate of structural stability are obtained from the Engineer of the Government department as prescribed by the Government and that no amount in excess of such valuation shall be paid without obtaining the specific approval of the Collector in that behalf; and

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State of Tamilnadu - Subsection

Section 3(1)(g) in Tamil Nadu Panchayats (Acquisition and Transfer of Immovable Property) Rules, 2000