Section 7(13)(d) in The Chennai Corporation Servants Conduct Rules, 1968

[Cites 0, Cited by 0] [Section 7(13)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(13)(d) in The Chennai Corporation Servants Conduct Rules, 1968

(d)Nothing contained in classes (a) to (c) shall apply to the acquisition of land including house sites through the Tamil Nadu State Housing Board constituted under the Tamil Nadu State Housing Board Act, 1961 (Tamil Nadu Act 17 of 1961) or any Housing Unit established by the said Board or a society registered or deemed to be registered as a co-operative society under the [Tamil Nadu Co-operative Societies Act, 1961] [This Act was repealed and re-enacted by the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983).] (Tamil Nadu Act 53 of 1961) or any other law for the time being in force,

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State of Tamilnadu - Subsection

Section 7(13)(d) in The Chennai Corporation Servants Conduct Rules, 1968