Section 46(3)(b) in The Rajasthan Urban Improvement Act, 1959

[Cites 0, Cited by 0] [Section 46(3)] [Section 46] [Entire Act]

State of Rajasthan - Subsection

Section 46(3)(b) in The Rajasthan Urban Improvement Act, 1959

(b)whose immovable property was ventilated by such square or part, and who has suffered damage-

(i)in case (a), from such discontinuance or closing, and

(ii)in case (b), from the use to which the Trust has put such square or part.