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[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

State of Andhra Pradesh - Subsection

Section 35(3)(g) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920

(g)any outlay or improvements on, or disposal of, the land acquired which, having regard to the time at which they were made and other circumstances, appear to have been commenced, made effected with intent to obtain increased compensation.