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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(3) in The Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978

(3)The prescribed authority shall, after holding an inquiry in the prescribed manner, determine, by order, the amount payable under sub-section (1). A copy of the said order shall be communicated to the owner of such land and every person interested therein.