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[Cites 0, Cited by 0] [Section 468] [Entire Act]

State of Tamilnadu - Subsection

Section 468(3) in The Coimbatore City Municipal Corporation Act, 1981

(3)The Commissioner or such authorised person shall not be bound to make any payment, tender or deposit before entering on any land under sub-section (1), but shall do as little damage as may be. The Commissioner shall pay compensation to the owner or occupier of the land for such entry and for any temporary or permanent damage that may result therefrom.