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[Cites 0, Cited by 0] [Section 161(1)] [Section 161] [Entire Act]

Union of India - Subsection

Section 161(1)(ii) in The Representation of the People Act, 1951

(ii)if in consequence of the requisition of the premises the person interested is compelled to change his residence or place of business, the reasonable expenses (if any) incidental to such change: