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[Cites 0, Cited by 0] [Section 68(3)] [Section 68] [Entire Act]

State of Andhra Pradesh - Subsection

Section 68(3)(a) in Andhra Pradesh Education Act, 1982

(a)the price which the requisitioned property would have fetched in the open market if it had remained in the same conditions as it was at the time of requisitioning and been sold on the date of acquisition; or