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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(2)(ii) in The Jammu and Kashmir Development Act, 1970

(ii)in respect of property situate in any other area not exceeding one-third of the amount, by which the value of the property by the completion of the execution of the development estimated as if the property were clear of buildings, exceeds the value of the property prior to such execution estimated in like manner: