Section 210(4) in Chennai City Municipal Corporation Act, 1919
(4)When any building is setback in pursuance of any requisition made under sub-section (1), or when the commissioner takes possession of any land under sub-section (2), the corporation shall forthwith make full compensation to tine owner for any direct damage which he may sustain thereby.Explanation. - (1) The expression 'direct damage' as used in sub-section (4) with reference to land means the market value of land taken and the depreciation, if any, in the ordinary market value of the rest of the land resulting from the area being reduced in size; but does not include damage due to the prospective loss of any particular use to which the owner may allege that he intended to put the land, although such use may be injuriously affected by the reduction of the site.
