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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(1)(c) in The Punjab Development of Damaged Areas Act, 1951

(c)the amount of compensation, if any, awarded for the structures or buildings standing on the land and the value assessed for the unsold plots and the sources of income from the scheme still outstanding; and