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[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(4)(c) in The Metro Railways (Construction Of Works) Act, 1978

(c)the damage, if any, sustained by the person interested at the time of taking possession of the land, building, street, road or passage by reason of the acquisition injuriously affecting his other immovable property in any other manner, or his earnings;