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[Cites 0, Cited by 0] [Section 86(1)] [Section 86] [Entire Act]

State of Tamilnadu - Subsection

Section 86(1)(ii) in The Coimbatore City Municipal Corporation Act, 1981

(ii)if in consequence of their requisition of the premises the person interested is compelled to change his residence or place of business, the reasonable expenses (if any) incidental to such change: