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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Nagaland - Subsection

Section 18(2)(d) in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971

(d)the manner in which damages for unauthorised occupation may be assessed and the principles which may be taken into account in assessing such damages;