Section 308A in Chennai City Municipal Corporation Act, 1919
308A. [ Acquisition of rights of private persons to hold private markets. [Inserted by section 153 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936.]
(1)The council may acquire the rights of any persons to hold a private market in any place and to levy fees therein, the acquisition shall be made under the Land Acquisition Act, 1894 (Central Act I of 1894), and such rights shall be deemed to be land for the purposes of that Act.(2)On payment by the council of the compensation awarded under the said Act in respect of such property and any other charges incurred in acquiring it, the rights of such person to hold such market and to levy fees therein shall vest in the council.
