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[Cites 0, Cited by 1] [Section 34] [Entire Act]

State of Punjab - Subsection

Section 34(1) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948

(1)The amount of compensation payable under this Act shall be assessed, so far as practicable, in accordance with the provisions of sub-section (1) of section 23 of the Land Acquisition Act, 1894 (1 of 1894).