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[Cites 0, Cited by 2] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(2) in The Chennai City Tenants Protection Act, 1921

(2)In suits in which decrees for ejectment have been passed, the amount of compensation due shall, on the application of the tenant, be ascertained in execution and a fresh decree passed in accordance with section 4.