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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1)(c) in Tamil Nadu Panchayats (Acquisition and Transfer of Immovable Property) Rules, 2000

(c)the property, if the value exceeds ten thousand rupees and if it is intended for educational purposes, is also approved by the Chief Educational Officer of the district;