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[Cites 0, Cited by 0] [Section 267A] [Entire Act]

State of Tamilnadu - Subsection

Section 267A(2) in Tamil Nadu District Municipalities Act, 1920

(2)On payment by the municipal council of the compensation awarded under the said Act in respect of such property and any other charges incurred in acquiring it, the rights of such person to hold a private market and to levy fees therein shall vest in the municipal council.]