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[Cites 0, Cited by 0] [Section 6(1A)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(1A)(i) in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956

(i)Any property requisitioned under this Act before the commencement of the Tamil Nadu Requisitioning and Acquisition of Immovable Property (Amendment) Act, 1977, on or before the expiry of a period of ten years from such commencement;