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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Tamilnadu - Subsection

Section 64(4) in Tamil Nadu State Housing Board Act, 1961

(4)When any public street or square vested in the Board, or any part thereof, is permanently closed under sub-section (1), the Board may sell or lease so much of the same as is no longer required.