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 21(2)] [Section 21] [Entire Act] State of Tamilnadu - Subsection Section 21(2)(f) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971 (f)any increase to the value of the other land of the person interested likely to accrue from the use to which the land acquired will be put;