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[Cites 0, Cited by 0] [Section 99(3)] [Section 99] [Entire Act]

State of Tamilnadu - Subsection

Section 99(3)(c) in The Tamil Nadu Co-Operative Societies Act, 1983

(c)The previous owner to whom a notice is given under clause (b) shall lose the right under clause (a), unless within three months from the date of the receipt by him of such notice he pays or tenders the price specified in such notice to the joint farming society or the Liquidator, as the case may be.