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[Cites 0, Cited by 0] [Section 20F] [Entire Act]

Union of India - Subsection

Section 20F(9) in The Railways Act, 1989

(9)In addition to the market-value of the land as above provided, the competent authority or the arbitrator, as the case may be, shall in every case award a sum of sixty per centum on such market-value, in consideration of the compulsory nature of the acquisition.