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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttarakhand - Subsection

Section 28(4) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013

(4)No compensation shall be admissible to any person for any damage which he may sustain in consequence of the removal of any development under section 26 or the discontinuance of the development under this section.