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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(i) in The Haryana Canal and Drainage Act, 1974

(i)any other substantial damage, not falling under any of the above clauses (a), (b), (c) and (d) and caused by the exercise of the power conferred by this Act, which is capable of being ascertained and estimated at the time of awarding such compensation.