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

State of Tamilnadu - Subsection

Section 3(2) in Tamil Nadu Panchayats (Acquisition and Transfer of Immovable Property) Rules, 2000

(2)The deed transferring the property to the panchayat shall be in the appropriate Forms in Schedule I, with such variations as circumstances may require.