Section 393(1)(i) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 393(1)] [Section 393] [Entire Act]

State of Odisha - Subsection

Section 393(1)(i) in The Orissa Municipal Corporation Act, 2003

(i)any increase or decrease in the value of the remainder of the property of which the building or land so acquired formed part likely to accrue from the set back to the regular line of the street shall be taken into consideration and allowed for the purpose of determining the amount of such compensation; and

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State of Odisha - Subsection

Section 393(1)(i) in The Orissa Municipal Corporation Act, 2003