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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Himachal Pradesh - Subsection

Section 45(1) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971

(1)The amount of compensation payable under this Act shall be assessed, so far as practicable, in accordance with the provisions of sub-section (1) of section 23 of the Land Acquisition Act, 1894 (1 of 1894)