Section 19(1)(c) in State Land Acquisition Act, 1990 (1934 A.D.)

[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(1)(c) in State Land Acquisition Act, 1990 (1934 A.D.)

(c)the amount awarded for damages and paid or tendered under sections 5 and 17 or either of them and the amount of compensation awarded under section 11 ;

(cc)[ the amount paid or deposited under section 17-A of this Act ;] [Clause (cc) inserted by Act XX of 1988, s. 9.]

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State of Jammu-Kashmir - Subsection

Section 19(1)(c) in State Land Acquisition Act, 1990 (1934 A.D.)