Section 28(2)(c) in The Jammu and Kashmir State Town Planning Act, 1963

[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(2)(c) in The Jammu and Kashmir State Town Planning Act, 1963

(c)the damage, if any, sustained by the person interested at the time of the Collector's taking possession of the land by reason of severing such land from his other land, or by reason of the acquisition injuriously affecting his other property, movable or immovable, in any other manner, or his earnings :

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State of Jammu-Kashmir - Subsection

Section 28(2)(c) in The Jammu and Kashmir State Town Planning Act, 1963