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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Manipur - Subsection

Section 33(1) in The Manipur Highways Act, 1979

(1)For land which has already been built upon or on which permission to build has already been accorded before the date notified under sub-section (5) of Section 32, betterment value shall be the value on that date less the basic value as computed with reference to the date notified under sub-section (4) of that Section less, the estimated cost of improvement work, if any, carried out the owner between the two dates.