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[Cites 0, Cited by 0] [Section 46(4)] [Section 46] [Entire Act]

State of Punjab - Subsection

Section 46(4)(ii) in The Punjab Town Improvement Act, 1922

(ii)if the provision of such means of access does not sufficiently compensate any such owner or resident for such damage or inconvenience, shall also pay him reasonable compensation in money.