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[Cites 0, Cited by 0] [Section 122(2)] [Section 122] [Entire Act]

State of Assam - Subsection

Section 122(2)(viii) in Guwahati Metropolitan Development Authority Act, 1985

(viii)Calculation, assessment and payment of compensation in respect of property which is injuriously affected within the meaning assigned to it in Section 63 of this Act.