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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(2)(e) in Andhra Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1968

(e)the manner in which damages for unauthorised occupation may be assessed and the principle which may be taken into account in assessing such damages ;