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[Cites 0, Cited by 0] [Section 190] [Entire Act]

State of Chattisgarh - Subsection

Section 190(a) in The Chhattisgarh Municipalities Act, 1961

(a)if the property is acquired and no agreement is arrived at, as regards the amount of compensation payable to the person giving notice of his intention to construct a building, the same shall be determined in accordance with the provisions of this Act, regard being had to the likely benefit which would have accrued to such person if the permission had not been refused;