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[Cites 0, Cited by 0] [Section 84(1)] [Section 84] [Entire Act]

State of Tamilnadu - Subsection

Section 84(1)(ii) in The Madurai City Municipal Corporation Act, 1971

(ii)if in consequence of their requisition of the premises the person interested is compelled to change his residence or place of business, the reasonable expenses (if any) incidental to such change: