Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(ii) in United Provinces Acquisition of Property (Flood Relief) Act, 1948

(ii)In determining the amount of compensation under sub-section (1), the Requisitioning Authority shall have regard to the control price, or if there is no control price to the market value thereof and to cost of transport and storage actually incurred by the person interested.