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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Tamilnadu - Subsection

Section 31(3) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971

(3)The rent previously determined under sub-section (2) shall be communicated in the prescribed manner to the occupant if he were to be replaced in occupation of the building in pursuance of the declaration made by him under sub -section (1).