Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Himachal Pradesh - Subsection

Section 8(3)(ii) in The Himachal Pradesh Roadside Land Control Act, 1968

(ii)the claimant shall be entitled to be repaid by the acquiring authority the amount of expenses which he may have properly incurred in connection with the preparation and submission of his claim for compensation under this section, and in default of agreement, such an amount shall be determined by the authority deciding the value of land in the proceedings under the Land Acquisition Act, 1894. (1 of 1894).