Section 21(2)(b) in The Atomic Energy Act, 1962

[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2)(b) in The Atomic Energy Act, 1962

(b)In the case of any compensation payable under section 11 or under section 12, to the price which the owner might reasonably have been expected to obtain on a sale of the property effected by him immediately before the date of the acquisition.

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Union of India - Subsection

Section 21(2)(b) in The Atomic Energy Act, 1962