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[Cites 0, Cited by 0] [Section 36(4)] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(4)(ii) in Ajmer Development Authority Act, 2013

(ii)who has carried out any works in compliance with the notice claims from the Authority, within the time and in the manner prescribed, compensation in respect of that damage, or of any expenses reasonably incurred by him for complying with the notice, then the provisions of sub-sections (2) and (3) of section 30 shall apply in relation to such claim as those provision apply to claims for compensation under those provisions.