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[Cites 0, Cited by 0] [Section 257B(1)] [Section 257B] [Entire Act]

State of Tamilnadu - Subsection

Section 257B(1)(b) in Chennai City Municipal Corporation Act, 1919

(b)to remove the whole or any portion of a hut; provided that the owner of the building or hut shall be entitled to receive from the municipal fund such compensation calculated according to the estimated value of the structure removed, as the commissioner may determine.