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[Cites 0, Cited by 0] [Section 122(2)] [Section 122] [Entire Act]

State of Tamilnadu - Subsection

Section 122(2)(n) in Tamil Nadu Town and Country Planning Act, 1971

(n)the manner in which an acquisition notice is to be served, the time within which claim for compensation under section 53 is tobe made and the procedure to be followed for assessment of such compensation;