Section 18(3)(iii) in The Assam Highway Act, 1989

[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(3)(iii) in The Assam Highway Act, 1989

(iii)if compensation in respect of the same restrictions inforce under this Act or of substantially similar restrictions in force under any other enactment has already been paid in respect of the land to the claimant or to any predecessor in Interest of the claimant,

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State of Assam - Subsection

Section 18(3)(iii) in The Assam Highway Act, 1989