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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Tamilnadu - Subsection

Section 74(2) in Tamil Nadu Town and Country Planning Act, 1971

(2)If, in any case, the exercise of any right in the property is injuriously affected for a time only, the compensation shall be awarded only in respect of the period during which the exercise of such right in the property is so injuriously affected.