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[Cites 0, Cited by 0] [Section 102(3)] [Section 102] [Entire Act]

State of Punjab - Subsection

Section 102(3)(xvi) in Punjab Regional and Town Planning and Development Act, 1995

(xvi)estimate with reference to claims made before him, after the notice given by him in the prescribed manner, the compensation to be paid to the owner of any property or right injuriously affected by the making of a scheme in accordance with the provisions of section 128;