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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Tamilnadu - Subsection

Section 64(3) in Tamil Nadu State Housing Board Act, 1961

(3)Whoever the Board discontinues the public use, of or permanently close closes any public square vested in it or any part thereof it shill pay reasonable compensation to every person who was entitled otherwise than as a member of the public, to use such square or part as a means of access.