Section 10 in Tamil Nadu Property (Prevention of Damage and Loss) Act, 1992
10. Claim for Compensation.
- [(1) Any claim for compensation for damage or loss caused to the property shall be made by-(i)any person who has been affected by such damage or loss; or(ii)such officer empowered by the authorities specified in sub clauses (a) to (j) of clause (4) of section 2.](2). Every application for claim for compensation for damage or loss caused to the [Property] [Substituted by Tamil Nadu Act 46 of 1996] shall be in such form and containing such particulars as may be prescribed.
