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[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of Himachal Pradesh - Subsection

Section 110(3) in The Himachal Pradesh Land Revenue Act, 1953

(3)In awarding compensation under sub-section (2), the Collector shall be guided by the provisions of section 23 and section 24 of the land Acquisition Act, 1894, so far as the same may be applicable to the circumstances of the case.