Section 12BCB(1)(ii) in The U.P. Panchayat Raj Act, 1947

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State of Uttar Pradesh - Subsection

Section 12BCB(1)(ii) in The U.P. Panchayat Raj Act, 1947

(ii)if in consequence of the requisition of the premises the person interested is compelled to change his residence or place of business, the reasonable expenses (if any) incidental to such change:

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State of Uttar Pradesh - Subsection

Section 12BCB(1)(ii) in The U.P. Panchayat Raj Act, 1947