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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Tamilnadu - Subsection

Section 71(2) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971

(2)Nothing contained in sub-section (1) shall apply in relation to any land unless and until after the Government have published a notice in the Tamil Nadu Government Gazette to the effect that the said land is required for any of the purposes specified in section 17 of this Act.