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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(2) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971

(2)The amount of expenses referred to in sub-section (1) shall be determined by order by the prescribed authority an d in the case of expenses incurred by the local authority, the prescribed authority shall consult the local authority before passing an order determining the amount of expenses incurred by the local authority.