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

State of Tamilnadu - Subsection

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

(a)the property, if intended for any purpose other than roads, bridges, culverts or quarries, is approved by the Deputy Director of Public Health and Preventive Medicine of the district concerned or any person authorised by him as suitable from the public health and sanitary point of view for the purpose for which it is intended;