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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(6)(i) in The M.P. Resettlement and Rehabilitation of Displaced Persons (House Building Material Acquisition) Act, 1949

(i)where the amount of compensation can be fixed by agreement, it shall be paid in accordance with such agreement;