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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(1)(i) in The Rajasthan Irrigation and Drainage Act, 1954

(i)any other substantial damage not falling under any of the above clauses (a), (b),(c) or (d) and caused by the exercise of the powers conferred by this Act, which is capable of being ascertained and estimated at the time of awarding such compensation.