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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(1) in The Jammu and Kashmir Fire Force Act, 1967

(1)The amount of compensation payable in respect of any fire-fighting property acquired under this Act shall be the market value of such property on the date of issue of the notice referred to in section 16, that is, the price which it would have fetched in the open market if it had been sold on that date.