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[Cites 0, Cited by 0] [Section 257R] [Entire Act]

State of Tamilnadu - Subsection

Section 257R(2) in Chennai City Municipal Corporation Act, 1919

(2)If a greater proportion of any one such plot than the proportion specified in section 257-Q is so taken, such standard plan shall indicate-
(i)the compensation which shall be payable to the owner of such plot, and
(ii)the persons who are liable to pay such compensation by reason of their benefiting by such greater proportion having been taken.