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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(6)(iv) in The M.P. Resettlement and Rehabilitation of Displaced Persons (House Building Material Acquisition) Act, 1949

(iv)the market price of the house-building material acquired on (he date of which notice of acquisition was served on the dealer or published in the Gazette, as the case may he, shall be taken as the value of the house-building material for the purpose of compensation ;