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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Tamilnadu - Subsection

Section 78(3) in Tamil Nadu Panchayats Act, 1994

(3)When a notice referred to in sub-section (2) is published in the District Gazette, the premises specified in such notice shall cease to be subject to requisition on and from the date of such publication and be deemed to have been delivered to the person entitled to possession thereof and the Government shall not be liable for any claim in respect of such premises for any period after the said date.