Section 4(2)(ii) in The Land Acquisition (Companies) Rules, 1963

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Union of India - Subsection

Section 4(2)(ii) in The Land Acquisition (Companies) Rules, 1963

(ii)determine, having regard to the provisions of sections 23 and 24 of the Act, the approximate amount of compensation likely to be payable in respect of the land, which, in the opinion of the Collector, should be acquired for the company; and

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Union of India - Subsection

Section 4(2)(ii) in The Land Acquisition (Companies) Rules, 1963