Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 270] [Entire Act] State of Tamilnadu - Subsection Section 270(2) in The Madurai City Municipal Corporation Act, 1971 (2)Subject to the provisions of sub-section (3) for any land so acquired, the corporation shall pay an amount which shall be the market value of such land on the date of acquisition.
