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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(6) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964

(6)Any person whose property is injuriously affected by the coming into force of a notification under sub-section (1) shall, subject to the provisions of Section 27, be entitled to obtain compensation in respect thereof from the State Government.