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[Cites 0, Cited by 0] [Section 336] [Entire Act]

State of Tamilnadu - Subsection

Section 336(4) in Tamil Nadu District Municipalities Act, 1920

(4)If such owner or occupier is dissatisfied with the amount of compensation paid to him by the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) by the Tamil Nadu District Municipalities (Amendment) Act 1933 (Tamil Nadu Act XV of 1933).], he may appeal to the council.