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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(3)(d) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985

(d)lands which may be included in the benefited zone, or in any village or area to be specified under Section 10 or lands which are on the periphery of the affected benefited zone or the villages or areas so specified and which may be acquired under the Land Acquisition Act, 1894 (1 of 1894), in accordance with the provisions of Section 17;