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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(2)(ii) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985

(ii)notwithstanding anything contained in Section 23 of that Act, the market value of the land at the date of publication of declaration under sub-section (1) of Section 10 shall be deemed to be market value for the purpose of determining the amount of compensation to be awarded for the land acquired.