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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

NCT Delhi - Subsection

Section 37(2)(ii) in The Delhi Development Authority Act, 1957

(ii)in respect of property situate in any other area, not exceeding one-third of the amount, by which the value of the property on the completion of the execution of the development scheme estimated if the property were clear of buildings exceeds the value of the property prior to such execution estimated in like manner: [Substituted by Act 56 of 1963, section 18, for section 37 (w.e.f. 30-12-1963)]