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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(2) in United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948

(2)When the compensation has been determined under sub-section (1), the Compensation Officer shall make an award in accordance with the principles, in so far as they are not in consistent with this Act or any rule made thereunder, set out in section 11 of the Land Acquisition Act, 1894.