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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Himachal Pradesh - Subsection

Section 19(2)(d) in Himachal Pradesh Road Infrastructure Protection Act, 2002

(d)the manner in which the damage resulting from acts of prohibited activities may be assessed and the principles which may be taken into account in assessing such damages;