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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(1) in Tamil Nadu Panchayats (Acquisition and Transfer of Immovable Property) Rules, 2000

(1)Immovable property vesting in but not belonging to a panchayat shall not be transferred or charged in contravention of the conditions subject to which such property became vested in the panchayat.