Section 15(2)(ii) in The Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2)(ii) in The Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978

(ii)Where the land is transferred as provided in clause (i), such land shall vest in the local authority concerned or the corporation, as the case may be, and the local authority or the corporation shall undertake the measures referred to in sub-section (1) in accordance with such plans as may be approved by the Government, and subject to such directions as may, from time to time, be given by the Government.

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State of Tamilnadu - Subsection

Section 15(2)(ii) in The Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978