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[Cites 0, Cited by 0] [Section 60B(1)] [Section 60B] [Entire Act]

State of Tamilnadu - Subsection

Section 60B(1)(ii) in Tamil Nadu District Municipalities Act, 1920

(ii)if in consequence of the 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: