Section 8(3)(b) in Waste Lands (Requisitioning and Utilisation) Act, 1952

[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

(b)in respect of such waste land as is referred to in clause (b) of sub-section (2), the amount determined under that clause to the proprietor; and

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