Section 18(3)(i) in The Manipur Highways Act, 1979

[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Manipur - Subsection

Section 18(3)(i) in The Manipur Highways Act, 1979

(i)unless the claimant satisfies the officer making the award that of proposals for the development of the land, which at the date of application under sub-section (2) of Section 14 were immediately practicable, or would have been practicable on that date if this Act had not been passed, were prevented or injuriously affected by the restrictions imposed under this Act and there was demand for such development, or

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State of Manipur - Subsection

Section 18(3)(i) in The Manipur Highways Act, 1979