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[Cites 0, Cited by 5] [Section 3G(7)] [Section 3G] [Entire Act]

Union of India - Subsection

Section 3G(7)(d) in The National Highways Act, 1956

(d)if, in consequences of the acquisition of the land, the person interested is compelled to change his residence or place of business, the reasonable expenses, if any, incidental to such change.