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[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(4)(d) in The Metro Railways (Construction Of Works) Act, 1978

(d)if, in consequence of the acquisition of the land, building, street, road or passage, the person interested is compelled to change his residence or place of business, the reasonable expenses, if any, incidental to such change.