Section 27(1)(c) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920

[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Andhra Pradesh - Subsection

Section 27(1)(c) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920

(c)to decide, in reference to the claims made whether any property is injuriously affected within the meaning of section 20, and award the compensation, if any, to be paid to the owner concerned in accordance with the provisions contained in Chapter IV and

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State of Andhra Pradesh - Subsection

Section 27(1)(c) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920