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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(1) in Rajasthan State Highways Act, 2014

(1)While assessing and determining the market value of land for making an award under section 10 or section 11, as the case may be, the competent authority or the arbitrator shall adopt the criteria specified in section 26 of the Land Acquisition Act, 2013: