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State of Assam - Section

Section 63 in Guwahati Metropolitan Development Authority Act, 1985

63. Right to Compensation.

- Any person whose property is injuriously affected in value by the making of a Scheme shall, if he makes a claim for the purpose within a period of three months after the date of publication of a notification sanctioning the scheme under Section 39, be entitled to obtain compensation in respect thereof from the Authority.