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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Tamilnadu - Subsection

Section 76(5) in Tamil Nadu State Housing Board Act, 1961

(5)When an agreement in respect of any land has been executed by any person in pursuance of sub-section (1), no suit with respect to such agreement shall be brought against the Board by any other person (except an heir, executor or administrator of the person first aforesaid) claiming to have an interest in the land.