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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(2)(g) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971

(g)any increase to the value of the land by reason of the use thereof in a manner which is detrimental to the health of the occupants of the land or to the public health;