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[Cites 0, Cited by 0] [Section 205] [Entire Act]

State of Tamilnadu - Subsection

Section 205(3) in Chennai City Municipal Corporation Act, 1919

(3)[ In determining such compensation, allowance shall be made for any benefit accruing to the owner or occupier concerned, from the construction or improvement made by the commissioner.] [Added by section 108(ii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]