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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 20(2)(c) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015

(c)the Claimant Satisfies that no sufficient time for harvesting of Standing agricultural Crops were provided by State road authority by making loss of Crops to the owner of agricultural land.