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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(3)(a) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978

(a)no public charitable or religious trust (including wakf) referred to in clause (iv) of sub-section (1) holding any vacant land in excess of the extent of land which excess land such trust would not have been entitled to hold but for the exemption under this section shall transfer any such excess land or part thereof by way of sale, mortgage, gift, lease or otherwise and any transfer of such excess land or part thereof in contravention of the provisions of this clause shall be null and void;