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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(2) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017

(2)If the amount of award compensation for land to be paid is not more than Rupees two crores and if the amount of award compensation including rehabilitation and resettlement benefits to be paid is not more than Rupees five crores, then the Collector shall approve the award.