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[Cites 0, Cited by 0] [Section 131] [Entire Act]

State of Tamilnadu - Subsection

Section 131(2) in Tamil Nadu State Housing Board Act, 1961

(2)The magistrate shall record and consider any cause which such perse in may show and if the magistrate, after making such inquiry as he may think fit, is satisfied that such person is liable to pay compensation, may direct that compensation to such amount not exceeding one thousand rupees as he may determine, be paid by such person to the Board.