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[Cites 0, Cited by 1] [Section 311] [Entire Act]

NCT Delhi - Subsection

Section 311(2) in The Delhi Municipal Corporation Act, 1957

(2)If in consequence of any order to set forward a building made by the Commissioner, the owner of such building sustains any loss or damage, compensation shall be paid to him by the Commissioner for such loss or damage after taking into account any increase in value likely to accrue from the setting forward.