Section 7(3)(a) in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956

[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(3)(a) in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956

(a)Where any works have, during the period of requisition, been constructed on, in or over, the property wholly or partially at the expense of the Government and the Government decide that the value of, or the right to use, such works should be secured or preserved for the purposes of Government; or

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State of Tamilnadu - Subsection

Section 7(3)(a) in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956