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[Cites 0, Cited by 0] [Section 71B(1)] [Section 71B] [Entire Act]

State of Tamilnadu - Subsection

Section 71B(1)(ii) in Chennai City Municipal Corporation Act, 1919

(ii)if in consequence of the requisition of the premises the person interested is compelled to change his residence or place of business, the reasonable expenses, (if any) incidental to such change: