Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956
An Act to provide for the requisitioning and acquisition of immovable property for the purposes of the State of Tamil Nadu
- Act number
- Act 42 of 1956
- Year
- 1956
- Enacted on
- 21-02-1957
- In force from
- 14 December 1956
- Jurisdiction
- Tamil Nadu State Act
- Subjects
- Land And Property
Read the full text of Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956 section by section on LawLens.
Official source: India Code