Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(3)(a) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971

(a)if any work of improvement has been executed in relation to the building, an annual rent of a sum equivalent to the aggregate of the following amounts, namely:-
(i)the annual rent the occupant was paying immediately before he vacated the building for the purpose of execution of the work of improvement;
(ii)six per cent, of the cost of the work of improvement; and
(iii)six per cent, of a slum equivalent to the compensation payable in respect of any land which may have been acquired for the purpose of effecting such improvements as if such land were acquired under section 17 on the date of the commencement of the work of improvement;