Section 8(3)(iv) in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Compensation, Rehabilitation and Resettlement, Development Plan) Rules, 2015

[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

(iv)list of tress, buildings, other immovable property or assets attached to the land or building which are to be acquired;

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