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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(2)(d) in The Jammu and Kashmir State Town Planning Act, 1963

(d)if, in consequence of the acquisition of the land, the person interested is compelled to change his residence or place of business, the reasonable expenses, if any, incidental to such change :