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[Cites 0, Cited by 0] [Section 20G] [Entire Act]

Union of India - Subsection

Section 20G(3) in The Railways Act, 1989

(3)The competent authority shall, before assessing and determining the market-value of the land being acquired under this Act—
(a)ascertain the intended land use category of such land; and
(b)take into account the value of the land of the intended category in the adjoining areas or vicinity,
for the purpose of determination of the market-value of the land being acquired.