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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(b) in The Tamil Nadu Ancient and Historical Monument and Archaeological Sites and Remains Act, 1966

(b)if compensation would have been so payable, the compensation payable in respect of that provision of the notification shall not be greater than the compensation which would have been so payable.