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[Cites 0, Cited by 0] [Section 20B(3)] [Section 20B] [Entire Act]

NCT Delhi - Subsection

Section 20B(3)(iii) in The Slum Areas (Improvement And Clearance) Act, 1956

(iii)six per cent of a sum equivalent to the compensation payable in respect of any land which may have been acquired for the purpose of effecting such improvement as if such land were acquired under section 12 on the date of the commencement of the work of improvement;