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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 232] [Entire Act] State of Tamilnadu - Subsection Section 232(3) in Chennai City Municipal Corporation Act, 1919 (3)In determining such compensation, allowance shall be made for any benefit accruing to the same premises from the improvement of the street.
