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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

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

(3)The provisions of sub-rules (1) and (2) shall not apply to a case, where the panchayat has to purchase immovable property brought to sale in the execution of a Court decree obtained by it.