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[Cites 0, Cited by 0] [Section 308A] [Entire Act]

State of Tamilnadu - Subsection

Section 308A(2) in Chennai City Municipal Corporation Act, 1919

(2)On payment by the council of the compensation awarded under the said Act in respect of such property and any other charges incurred in acquiring it, the rights of such person to hold such market and to levy fees therein shall vest in the council.