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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(2)(c) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971

(c)any damage sustained by him which, if caused by a private person, would not render such person liable to a suit;