Section 22(3)(iii) in The Metro Railways (Construction Of Works) Act, 1978

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Union of India - Subsection

Section 22(3)(iii) in The Metro Railways (Construction Of Works) Act, 1978

(iii)where in pursuance of any direction any building has been demolished or any additions or alterations to such building have been made or any development has been desisted by such person, the damage sustained by him in consequence of such demolition or the making of such additions or alterations or the desisting from making such development and the expenses incurred by such person for such demolition or additions or alterations:

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Union of India - Subsection

Section 22(3)(iii) in The Metro Railways (Construction Of Works) Act, 1978