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[Cites 0, Cited by 0] [Section 65(2)] [Section 65] [Entire Act]

State of Tamilnadu - Subsection

Section 65(2)(i) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(i)If the land proposed to be acquired by the public trust is required for the establishment of any educational institution or hospital, the land shall be fully utilised for establishment within such period as the Government may, from time to time, by general or special order, specify. In the absence of such an order, the land shall be utilised for such establishment within a period of five years from the date of the order granting permission;