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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(2)(e) in Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1975

(e)the manner in which damages for unauthorised occupation may be assessed and the principles which may be taken into account in assessing such damages;