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Report No. 10

13. The Madras Town Planning Act, 1920 (7 of 1920)

Acquisition, for Town Planning is deemed to be for a public purpose for which land may be acquired under the provisions of the Land Acquisition Act, 1894. The Madras Town Planning Act, 1920 applies the provisions of the Land Acquisition Act, particularly the provisions relating to the principles of compensation.



Law of Acquisition and Requisitioning of Land Back




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