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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(2) in United Provinces Acquisition of Property (Flood Relief) Act, 1948

(2)When the compensation has been determined under sub-section (1), the Compensation Officer shall make an award in accordance with the principle in so far as they arc not inconsistent with this Act or any rule made thereunder, set out in Section 11 of the Land Acquisition Act, 1894.