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

State of Tamilnadu - Subsection

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

(f)in the case of lands acquired otherwise than under the said Act, a valuation certificate is obtained from the Revenue Department and that no amount in excess of such valuation shall be paid without obtaining the specific approval of the Collector in that behalf;