Section 273(3) in Chennai City Municipal Corporation Act, 1919
(3)When any building is entirely demolished under this section and the demolition thereof adds to the value of other buildings in the immediate vicinity, the owners of such other buildings shall be bound to contribute towards the compensation payable to the owner of the first-named building [in such proportion to the increased value acquired by their respective buildings as may be determined by the commissioner] [Substituted for the words 'in proportion to be increased value acquired by their own property' by section 133 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).].
