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[Cites 0, Cited by 0] [Section 20F(8)] [Section 20F] [Entire Act]

Union of India - Subsection

Section 20F(8)(d) in The Railways Act, 1989

(d)if, in consequences of the acquisition of the land, the person interested is compelled to change his residence or place of business, the reasonable expenses, if any, incidental to such change.