Section 20(3) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971
(3)Where the owner of the land and the owner of the building on such land are different, the prescribed authority shall apportion the amount of compensation between the owner of the land and the owner of the building (in the same proportion as the market-value of the land bears to the market-value of the building on the date of the acquisition).
