Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 257R(2)] [Section 257R] [Entire Act] State of Tamilnadu - Subsection Section 257R(2)(ii) in Chennai City Municipal Corporation Act, 1919 (ii)the persons who are liable to pay such compensation by reason of their benefiting by such greater proportion having been taken.