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[Cites 0, Cited by 6] [Section 3G(7)] [Section 3G] [Entire Act]

Union of India - Subsection

Section 3G(7)(b) in The National Highways Act, 1956

(b)the damage, if any, sustained by the person interested at the time of taking possession of the land, by reason of the severing of such land from other land;