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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Tamilnadu - Subsection

Section 75(4) in Tamil Nadu Town and Country Planning Act, 1971

(4)Nothing contained in this section shall affect the right of the owner of the property to make a fresh claim for compensation in respect of any modified development plan sanctioned by the Government under sub-section (3), provided that if his property is proved to be injuriously affected by such modified development plan.