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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(1) in The Defence Of India Act, 1971

(1)The compensation payable for the acquisition of any property under section 30 shall be the price which the requisitioned property would have fetched in the open market if it had remained in the same condition as it was at the time of requisitioning and been sold on the date of acquisition.