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[Cites 0, Cited by 3] [Section 18(2)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2)(e) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971

(e)the manner in which damages for unauthorised occupation may be assessed and the principles which may be taken into account in assessing such damages;
(ee)the manner in which the sealing of any erection or work or of any public premises shall be made under sub-section (1) of section 5C;
(ea)the rate at which interest shall be payable on arrears of rent specified in any order made under sub-section (1) of section 7, or damages assessed under sub-section (2) of that section;