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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Telangana - Subsection

Section 35(2)(c) in Telangana Town-Planning Act, 1920

(c)the damage (if any) sustained by the person interested, at the time of the Collector's taking possession of the land, by reason of severing such land from his other land or by reason of the acquisition injuriously affecting his other property movable or immovable in any other manner, or his earnings: provided that this clause shall not apply in the case of offensive industries, which must, under the provisions of the scheme, be removed;