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[Cites 0, Cited by 0] [Section 209(1)] [Section 209] [Entire Act]

State of Tamilnadu - Subsection

Section 209(1)(a) in Chennai City Municipal Corporation Act, 1919

(a)not to claim compensation in the event of the commissioner at any time thereafter calling upon him or such successors to remove any building erected or added to in pursuance of such permission or any portion thereof, and to pay the expenses of such removal: