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[Cites 0, Cited by 119] [Article 30] [Constitution]

Constitution Subarticle

Article 30(1A) in Constitution of India

(1A)In making any law providing for the compulsory acquisition of any property of an educational institution established and administered by a minority, referred to in clause (1), the State shall ensure that the amount fixed by or determined under such law for the acquisition of such property is such as would not restrict or abrogate the right guaranteed under that clause.