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[Cites 0, Cited by 0] [Section 74(1)] [Section 74] [Entire Act]

State of Tamilnadu - Subsection

Section 74(1)(ii) in Tamil Nadu Panchayats Act, 1994

(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: