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[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

State of Andhra Pradesh - Subsection

Section 35(3)(d) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920

(d)Any damage which is likely to be caused to the land acquired, after the date of publication of the notification under section 10, or section 12, as the case may be, by or in consequence of the use to which it will be put.