Section 100(2)(a) in The Tamil Nadu Co-Operative Societies Act, 1983

[Cites 0, Cited by 0] [Section 100(2)] [Section 100] [Entire Act]

State of Tamilnadu - Subsection

Section 100(2)(a) in The Tamil Nadu Co-Operative Societies Act, 1983

(a)

(i)the price which the lands would have fetched in the open market if they had been sold on the date of acquisition after deducting from such price the value of the works constructed on, in or over, the lands by the joint farming society; or

(ii)twice the price which the lands would have fetched in the open market if they had been sold on the date on which the lands were pooled in the manner set out in clause (2) of section 93, whichever is less; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 100(2)(a) in The Tamil Nadu Co-Operative Societies Act, 1983