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[Cites 0, Cited by 0] [Section 387(1)] [Section 387] [Entire Act]

State of Telangana - Subsection

Section 387(1)(i) in Greater Hyderabad Municipal Corporation Act, 1955

(i)any increase or decrease in the value of the remainder of the property of which the building or land so acquired formed part likely to accrue from the setback to the regular line of the street shall be taken into consideration and allowed for in determining the amount of such compensation;