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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Tamilnadu - Subsection

Section 72(3) in Tamil Nadu State Housing Board Act, 1961

(3)If in any case two or more persons claim to have the referred to in clause (b) of subsection (2) preference claim be given to the person who agrees to pay the highest amount or rate for the land not being less than the amount or rate fixed by the Board under that clause.