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[Cites 0, Cited by 0] [Section 273] [Entire Act]

State of Tamilnadu - Subsection

Section 273(2) in Chennai City Municipal Corporation Act, 1919

(2)No person shall be entitled to compensation for damages sustained by reason of any action taken under or in pursuance of this section save when a building is demolished in pursuance of an order made hereunder, or so far demolished as to require reconstruction, in which cases the corporation shall make reasonable compensation to the owner thereof.