Section 3(2)(a) in Tamil Nadu Urban Land (Ceiling and Regulation) Repeal Act, 1999

[Cites 0, Cited by 3] [Section 3(2)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(2)(a) in Tamil Nadu Urban Land (Ceiling and Regulation) Repeal Act, 1999

(a)any land is deemed to have vested in the State Government under sub-section (3) of section 11 of the principal Act but possession of which has not been taken over by the State Government or any person duly authorised by the State Government in this behalf or by the competent authority; and

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State of Tamilnadu - Subsection

Section 3(2)(a) in Tamil Nadu Urban Land (Ceiling and Regulation) Repeal Act, 1999