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[Cites 0, Cited by 219] [Section 24(1)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1)(b) in The Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation and Resettlement Act, 2013

(b)where an award under said section 11 has been made, then such proceedings shall continue under the provisions of the said Land Acquisition Act, as if the said Act has not been repealed.