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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Tamilnadu - Subsection

Section 25(2) in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1966

(2)Where a notice of compulsory purchase is given under sub-section (1) in respect of any antiquity, such antiquity shall vest in the Government I with effect from the date of the notice.