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[Cites 0, Cited by 0] [Section 44(4)] [Section 44] [Entire Act]

State of Rajasthan - Subsection

Section 44(4)(ii) in The Rajasthan Urban Improvement Act, 1959

(ii)if the provision of such means of access does not sufficiently compensate any such owner or resident for such damage or inconvenience, shall also pay him reasonable compensation in money.