Section 37(2)(vi) in Tamil Nadu Panchayats Building Rules, 1997

[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Tamilnadu - Subsection

Section 37(2)(vi) in Tamil Nadu Panchayats Building Rules, 1997

(vi)[ I agree to transfer the lands required for streets, lanes, passages, common construction, and other open spaces reserved for common public purposes like parks, play fields, children play space in favour of the executive authority, by a registered gift deed, before the grant of approval by the executive authority, on demand by the executive authority.] [Substituted by G.O. Ms. No. 57, RD (C2), dated the 3rd May 2005.]

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State of Tamilnadu - Subsection

Section 37(2)(vi) in Tamil Nadu Panchayats Building Rules, 1997