Section 100(2)(b) in The Tamil Nadu Co-Operative Societies Act, 1983

[Cites 0, Cited by 0] [Section 100(2)] [Section 100] [Entire Act]

State of Tamilnadu - Subsection

Section 100(2)(b) in The Tamil Nadu Co-Operative Societies Act, 1983

(b)such sum or sums, if any, as may be found necessary to compensate the person interested for all or any of the following matters, namely:-

(i)expense on account of vacating the lands; and

(ii)any other matter which may be relevant to the circumstances of the case.