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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Assam - Subsection

Section 28(1) in The Assam Fire Service Act, 1985

(1)The amount of compensation payable in respect of any fire fighting property acquired under this Act shall be the market value of such property on the date of issue of the notice referred to in Section 27 that is, the price which it would have fetched in the open market if it has been sold on that date.