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[Cites 0, Cited by 0] [Section 54A] [Entire Act]

State of Rajasthan - Subsection

Section 54A(5) in The Jaipur Development Authority Act, 1982

(5)In determining the amount of compensation to be awarded in a matter pending on the first day of August, 1987, the market value of the land at the date on which the notice was published in the Official Gazette under sub-section (2) of section 45, as it stood before first day of August, 1987, shall be taken into consideration.