Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3)(b) in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954

(b)where the agricultural land so allotted does not exceed four acres, the value of the building in respect of which the claim is made, shall not, according to the present estimated cost of construction, be less than Rs. 10,000;