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[Cites 0, Cited by 0] [Section 164] [Entire Act]

State of Tamilnadu - Subsection

Section 164(2) in Tamil Nadu District Municipalities Act, 1920

(2)In determining such compensation, allowance shall be made for any benefit accruing to the same premises or any adjacent premises belonging to the same owner from the construction or improvement of any other public street at or about the same time that the public street, on account of which the compensation is paid, is closed.