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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(2) in The Assam Highway Act, 1989

(2)The amount of compensation awarded under sub-section (1) shall, In no case, exceed the difference between the market value of the land when permission had been granted. Sale deeds of five consecutive years preceding the date of publication of the notification are taken into consideration in a comparative statement. Average value of the comparative statement is considered to be market value of the land in the vicinity where compensation of the land is to be determined.