Section 19(1)(c) in The Land Acquisition Act, 1894

[Cites 0, Cited by 2] [Section 19(1)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1)(c) in The Land Acquisition Act, 1894

(c)the amount awarded for damages and paid or tendered under sections 5 and 17, or either of them, and the amount of compensation awarded under section 11; [*] [The word "and" omitted by Act 68 of 1984, Section 14 (w.e.f. 24.9.1984).]

(cc)[ the amount paid or deposited under sub-section (3-A) of section 17; and] [Inserted by Act 68 of 1984, Section 14 (w.e.f. 24.9.1984).]

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Union of India - Subsection

Section 19(1)(c) in The Land Acquisition Act, 1894