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[Cites 0, Cited by 0] [Section 135(1)] [Section 135] [Entire Act]

State of Tamilnadu - Subsection

Section 135(1)(b) in Tamil Nadu Panchayats Act, 1994

(b)to exercise the powers vested in the Collector by section 20-A of the said Act, namely, to direct that any land referred to in clause (a) which is no longer required for its original purpose shall be used for any other specified communal purpose, provided that the sanction of the Collector is obtained therefor; and