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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Tamilnadu - Subsection

Section 55(2) in Tamil Nadu Town and Country Planning Act, 1971

(2)Where any property is alleged to be injuriously affected by reason of any of the provisions contained in any development plan, no compensation shall be paid in respect thereof, if or in so far as the provisions are such as would have been enforceable without any compensation under any law, rule or regulation or bye-law at the time in force.