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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(2) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971

(2)The prescribed authority shall, after holding an enquiry in the prescribed manner, determine by order the amount of compensation under sub-section (1) 2 ***]. A copy of the said order shall be communicated to the owner of the land and every person interested therein.