Section 6(1)(viii) in United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(1)(viii) in United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948

(viii)resumption with or without the constructions and the penalty which may be imposed on the builder and the manner in which it may be enforced; and

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State of Uttar Pradesh - Subsection

Section 6(1)(viii) in United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948