Section 78 in Tamil Nadu State Housing Board Act, 1961
78. Agreement or payment of betterment fee not to bar acquisition trader fresh declaration.
- If any land in respect of which the payment of a betterment fee has been accepted in pursuance of sub-section (3) of section 74 in respect of which an agreement regarding; the betterment fee has been Executed under section 76, be subsequently required for any of the purposes of this Act, the payment or agreement shall not be deemed to prevent the acquisition of the land under the Land Acquisition Act, 1894 (Central Act I of 1894).
