Section 4(2)(b) in The M.P. Accommodation (Requisition) Act, 1948

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State of Madhya Pradesh - Subsection

Section 4(2)(b) in The M.P. Accommodation (Requisition) Act, 1948

(b)such sum or sums, if any, as may be found necessary to compensate the owner for all or any of the matters, namely-

(i)pecuniary loss due to requisitioning;

(ii)expenses on account of vacating the requisitioned premises;

(iii)expenses on account of reoccupying the premises upon release from requisition; and

(iv)damages (other than normal wear and tear) caused to the accommodation during the period of requisition, including the expenses that may have to be incurred for restoring the accommodation to the condition in which it was at the time of requisition.

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State of Madhya Pradesh - Subsection

Section 4(2)(b) in The M.P. Accommodation (Requisition) Act, 1948