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[Cites 0, Cited by 0] [Section 20G] [Entire Act]

Union of India - Subsection

Section 20G(4) in The Railways Act, 1989

(4)In determining the market-value of the building and other immovable property or assets attached to the land or building which are to be acquired, the competent authority may use the services of a competent engineer or any other specialist in the relevant field, as may be considered necessary by the competent authority.