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Union of India - Section

Section 13 in The Specific Relief (Amendment) Act, 2018

13. Amendment of section 41.

In section 41 of the principal Act, after clause (h), the following clause shall be inserted, namely:—“(ha) if it would impede or delay the progress or completion of any infrastructure project or interfere with the continued provision of relevant facility related thereto or services being the subject matter of such project.”.