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[Cites 0, Cited by 0] [Section 20G(1)] [Section 20G] [Entire Act]

Union of India - Subsection

Section 20G(1)(i) in The Railways Act, 1989

(i)the minimum land value, if any, specified in the Indian Stamp Act, 1899 (2 of 1899), for the registration of sale deeds in the area, where the land is situated; or