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[Cites 0, Cited by 0] [Section 36(4)] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(4)(i) in Jodhpur Development Authority Act, 2009

(i)who has suffered damage in consequence of the compliance with notice by the depreciation on any interest in the land to which he is entitled or by being disturbed in his enjoyment of the land or otherwise; or