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[Cites 0, Cited by 0] [Section 31(4)] [Section 31] [Entire Act]

NCT Delhi - Subsection

Section 31(4)(b) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004

(b)if compensation would have been so payable, the compensation payable in respect of that provision of the notification shall not be greater than the compensation which would have been so payable.