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[Cites 0, Cited by 0] [Section 348] [Entire Act]

State of Kerala - Subsection

Section 348(2) in Kerala Municipality Act, 1994

(2)In determining such compensation, allowance shall be made for any benefit accruing to the same premises or any adjacent premises belonging to the same owner from the construction or improvement of any other public streets at or about the same time that the public street on account of which the compensation is paid, is closed.