Section 13(5)(e) in The Coal Bearing Areas (Acquisition And development) Act, 1957

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Union of India - Subsection

Section 13(5)(e) in The Coal Bearing Areas (Acquisition And development) Act, 1957

(e)if, in consequence of the acquisition of the land, the person interested is compelled to change his residence or place of business, the reasonable expenses, if any, incidental to such change ; and

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Union of India - Subsection

Section 13(5)(e) in The Coal Bearing Areas (Acquisition And development) Act, 1957