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[Cites 0, Cited by 0] [Section 35(4)] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(4)(i) in The Jaipur Development Authority Act, 1982

(i)who has suffered damage in consequence of the compliance with the notice by the depreciation on any interest in the land to which he is entitled or by being disturbed in his enjoyment of the land or otherwise; or