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[Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(4)(x) in Rajasthan Land Pooling Schemes Act, 2016

(x)estimate with reference to claims made before him, after notice has been given by him in the prescribed manner and in the prescribed form, the compensation to be paid to the owner of any property or right injuriously affected by the making of the land pooling scheme in accordance with the provisions of section 46.