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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(7) in State Land Acquisition Act, 1990 (1934 A.D.)

(7)The determination of compensation for any land under sub-section (6) shall not in any way affect the determination of compensation in respect of other lands in the same locality or elsewhere in accordance with the other provisions of this Act.