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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(1)(a) in State Land Acquisition Act, 1990 (1934 A.D.)

(a)any person interested has stated pursuant to a notice given under section 9 to the measurements made under section 8, and into the value of the land at the date of the publication of the notification under sub-section (1) of section 4 and into the respective interest the persons claiming the compensation ;