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

State of Tamilnadu - Subsection

Section 22(2) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017

(2)The land and houses so forfeited shall be used for the rehabilitation and resettlement of the affected families of the same project or for any other public purpose, as the case may be.