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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(2)(b) in The Jammu and Kashmir State Town Planning Act, 1963

(b)the damage sustained by the person interested by reason of the taking of any standing crops or trees which may be on the land at the time of the Collector's taking possession thereof;