Section 27(4)(a) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964

[Cites 0, Cited by 0] [Section 27(4)] [Section 27] [Entire Act]

State of Madhya Pradesh - Subsection

Section 27(4)(a) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964

(a)if no compensation would have been payable by reason of the inclusion of that provision in that scheme, order, regulation or bye-law, no compensation shall be payable in respect of that provision of that notification; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 27(4)(a) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964