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[Cites 0, Cited by 0] [Section 12(5)] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(5)(b) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978

(b)in a case falling under clause (ii), the amount payable in respect of such vacant land shall be the amount payable to him under the terms of such grant, lease or other tenure on such termination and resumption or the amount payable to him under sub-section (1), whichever is less.