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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(2) in Tamil Nadu Property (Prevention of Damage and Loss) Act, 1992

(2). Every application for claim for compensation for damage or loss caused to the [Property] [Substituted by Tamil Nadu Act 46 of 1996] shall be in such form and containing such particulars as may be prescribed.