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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Chattisgarh - Subsection

Section 21(2) in Chhattisgarh State Rajmarg Adhiniyam, 2003

(2)Notwithstanding anything contained in sub-section (1), no compensation shall be claimed or awarded if the land is subject substantially to similar restrictions under some other law, for the time being in force as are imposed under this Act.