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[Cites 0, Cited by 0] [Section 316] [Entire Act]

State of Tamilnadu - Subsection

Section 316(2) in The Coimbatore City Municipal Corporation Act, 1981

(2)If a greater proportion of any one such plot than the proportion specified in section 315 is so taken such standard plan shall indicate-
(i)the compensation which shall be payable to the owner of such plot; and
(ii)the person who are liable to pay such compensation by reason of their benefiting by such greater proportion having been taken.