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[Cites 0, Cited by 0] [Section 10] [Entire Act]

NCT Delhi - Subsection

Section 10(3) in The Delhi Restriction of Uses of Land Act, 1941

(3)The provisions of Parts III, IV, V and VIII of the Land Acquisition Act, 1894 (1 of 1894), shall so far as may be apply to an award made under sub-section (1) as though it were an award made under that Act.