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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(2) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978

(2)Where any person contravenes any of the terms or conditions subject to which the permission has been granted under sub-section (1) the competent authority shall, by order, and after giving such person an opportunity of being heard, declare such land to be excess land and thereupon all the provisions of this Chapter shall apply accordingly.