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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(1)(d) in The United Provinces Minor Irrigation Works Act, 1920

(d)the extent to which it will be necessary, in his opinion, to make compensation for damage caused to property by the carrying out of the scheme and the expenditure required for this purpose;