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[Cites 0, Cited by 0] [Section 51(1A)] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(1A)(d) in The Wakf Act, 1995

(d)to safeguard adequately the interest and objective of the waqf, the compensation shall be at the prevailing market value or a suitable land with reasonable solatium in lieu of the acquired property.