Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(3)(b) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971

(b)if the building has been re-erected, an annual rent of a sum equivalent to four per cent, of the aggregate cost of re -erection of the building and the cost of the land on which the building is re-erected.