Section 91F(3)(b) in The C.G. Irrigation Act, 1931

[Cites 0, Cited by 0] [Section 91F(3)] [Section 91F] [Entire Act]

State of Chattisgarh - Subsection

Section 91F(3)(b) in The C.G. Irrigation Act, 1931

(b)where the cost of restoring the property to its condition at the time of its requisition would, in the determination of the State Government, be excessive, having regard to the value of the property at that time, and the owner declines to accept the release from requisition of the property without payment of further compensation from the State Government.

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State of Chattisgarh - Subsection

Section 91F(3)(b) in The C.G. Irrigation Act, 1931