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[Cites 0, Cited by 0] [Section 432] [Entire Act]

State of Kerala - Subsection

Section 432(3) in Kerala Municipality Act, 1994

(3)Where any building is entirely demolished under sub-section (2) and the demolition thereof adds to the value of other buildings or property in the immediate vicinity, the owners of such other buildings or property shall be bound to contribute towards compensation payable to the owner of the building so demolished in proportion to the increased value accrued by their own building or property, as the case may be.