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[Cites 0, Cited by 0] [Section 273] [Entire Act]

State of Tamilnadu - Subsection

Section 273(4) in Chennai City Municipal Corporation Act, 1919

(4)When any building is so far demolished under this section as to require re-construction, allowance shall be made, in determining the compensation, for the benefit accruing to the premises from the improvement thereof.