Section 35(2)(c) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920

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State of Andhra Pradesh - Subsection

Section 35(2)(c) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920

(c)the damage (if any) sustained by the person interested, at the time of the Collector's taking possession of the land, by reason of severing such land from his other land or by reason of the acquisition injuriously affecting his other property movable or

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State of Andhra Pradesh - Subsection

Section 35(2)(c) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920