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[Cites 0, Cited by 0] [Section 236] [Entire Act]

State of Tamilnadu - Subsection

Section 236(2) in Tamil Nadu District Municipalities Act, 1920

(2)No person shall be entitled to compensation for damages sustained by reason of any action taken under or in pursuance of this section save when a building is demolished in pursuance of an order made hereunder, or so far demolished as to require reconstruction, in which cases the municipal council shall make compensation to the owner thereof.