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[Cites 0, Cited by 0] [Section 160B(1)] [Section 160B] [Entire Act]

State of Himachal Pradesh - Subsection

Section 160B(1)(ii) in The Himachal Pradesh Panchayati Raj Act, 1994

(ii)if in consequence of the requisition of the premises the person interested is compelled to change his residence or place of business, the reasonable expenses (if any) incidental to such change: