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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(3)(d) in United Provinces Acquisition of Property (Flood Relief) Act, 1948

(d)the damage sustained by the person interested by reason of taking of any standing crops of trees which may be on the land at the time of taking possession thereof.