Section 4(4)(i) in The Land Acquisition (Companies) Rules, 1963

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Union of India - Subsection

Section 4(4)(i) in The Land Acquisition (Companies) Rules, 1963

(i)the appropriate Government has consulted the Committee and has considered the report submitted under this rule and the report, if any, submitted under section 5A of the Act; and

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Union of India - Subsection

Section 4(4)(i) in The Land Acquisition (Companies) Rules, 1963