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[Cites 0, Cited by 0] [Section 206] [Entire Act]

State of Tamilnadu - Subsection

Section 206(2) in Chennai City Municipal Corporation Act, 1919

(2)In determining such compensation, allowance shall be made for any benefit accruing to the same premises or any adjacent premises belonging to the same owner from the construction or improvement of any other public street, at or about the same time that the public street, on account of which the compensation is paid is closed.