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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(4) in Tamil Nadu Town and Country Planning Act, 1971

(4)If within the period of one year from the date on which an acquisition notice is served under sub-section (1), the Government have not passed any order under the foregoing sub-section, the notice shall be deemed to have been confirmed at the expiration of the aforesaid period.