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[Cites 0, Cited by 0] [Section 20F(8)] [Section 20F] [Entire Act]

Union of India - Subsection

Section 20F(8)(c) in The Railways Act, 1989

(c)the damage, if any, sustained by the person interested at the time of taking possession of the land, by reason of the acquisition injuriously affecting his other immovable property in any manner, or his earnings;