Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(i) in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982

(i)assesses or awards compensation which is excessive so as to be grossly disproportionate to the market value of the property so acquired, or in violation of any direction of law for the time being in force, prescribing the mode of calculation of compensation, or