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[Cites 0, Cited by 0] [Section 303] [Entire Act]

State of Chattisgarh - Subsection

Section 303(6) in The Chhattisgarh Municipalities Act, 1961

(6)In the absence of any express provision to the contrary, the compensation payable under this Act shall be determined in accordance with the principles laid down in the Land Acquisition Act, 1894 (1 of 1894).