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[Cites 0, Cited by 0] [Section 243(1)] [Section 243] [Entire Act]

State of Tamilnadu - Subsection

Section 243(1)(a) in The Coimbatore City Municipal Corporation Act, 1981

(a)not to claim compensation in the event of the Commissioner at any time thereafter calling upon him or such successors to remove any building erected or added to in pursuance of such permission or any portion thereof; and