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[Cites 0, Cited by 0] [Section 300(1)] [Section 300] [Entire Act]

State of Tamilnadu - Subsection

Section 300(1)(b) in The Coimbatore City Municipal Corporation Act, 1981

(b)to remove the whole or any portion of a hut provided that the owner or occupier of the building or hut shall be entitled to receive from the municipal fund such compensation calculated according to the estimated value of the structure removed, as the Commissioner may determine.