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[Cites 0, Cited by 0] [Section 285(1)] [Section 285] [Entire Act]

State of Uttar Pradesh - Subsection

Section 285(1)(i) in Uttar Pradesh Municipal Corporation Act, 1959

(i)any increase or decrease in the value of the remainder of the property of which the building or land so acquired formed part likely to accrue from the setback to the regular line of the street shall be taken into consideration and allowed for in determining the amount of such compensation;