Section 257Z(2) in Chennai City Municipal Corporation Act, 1919
(2)When a building or hut has been removed under the provisions of subsection (1), the corporation shall pay to the owner thereof such compensation as the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] may consider to be reasonable, but such compensation shall in no case exceed the value of the building or hut less the value of the materials thereof.
