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[Cites 0, Cited by 0] [Section 257R] [Entire Act]

State of Tamilnadu - Subsection

Section 257R(4) in Chennai City Municipal Corporation Act, 1919

(4)Any compensation payable under this section to the owner or owners of any land in a cheri or hutting ground shall not be paid until such land has been brought into complete conformity with the standard plan.