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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(5) in The Jammu and Kashmir Development Act, 1970

(5)No compensation shall be claimed by any person for any damage which he may sustain in consequence of the removal of any development under section 25 or the discontinuance of the development under this section.