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[Cites 0, Cited by 63] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(1) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(1)After the publication of the final statement under section 12 or 14, the Government shall, subject to the provisions of section 16 and 17, publish a notification to the effect that the surplus land is required for a public purpose.