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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1)(d) in Tamil Nadu Panchayats (Acquisition and Transfer of Immovable Property) Rules, 2000

(d)the property, if its value exceeds ten thousand rupees and if it is intended for dispensaries, is approved by the Joint Director of Medical Services of the district concerned also;