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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(1)(v) in Tamil Nadu Panchayats (Acquisition and Transfer of Immovable Property) Rules, 2000

(v)Every lease under item (ii) or (iii) shall expressly provide that the lease is liable to be terminated at any time within the period of the lease without payment of compensation to the lessee if, in the opinion of the panchayat or of the Collector, it is necessary in the public interest to remove any structure erected on the land.