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[Cites 0, Cited by 0] [Section 311(1)] [Section 311] [Entire Act]

State of Tamilnadu - Subsection

Section 311(1)(b) in The Coimbatore City Municipal Corporation Act, 1981

(b)if the owner does not elect to take the materials or if the owner be unknown or the title to the building or hut be disputed, cause such materials to be sold, and hold in deposit, the proceeds of the sale, together with any sum awarded as compensation under section 310.