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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(1)(a) in The Rajasthan Colonisation (General Colony) Conditions, 1955

(a)For damage by exercise of reserved rights. - reasonable compensation for actual damage directly occasioned by the exercise by Government of all or any of the rights reserved to itself other than those relating to construction of watercourses or creating of rights of way or exercise of the existing rights of way, water and other easements.