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[Cites 0, Cited by 0] [Section 95(1)] [Section 95] [Entire Act]

State of Andhra Pradesh - Subsection

Section 95(1)(b) in Andhra Pradesh Capital Region Development Authority Act, 2014

(b)such portion of the sums payable as compensation for land reserved or designated for any public purpose or for the purpose of the Authority which is beneficial partly to the owners of land or residents within the area of the scheme and partly to the general public, as is attributable to the benefit accruing to the owners of land or residents within the area of the scheme from such reservation or designation;