Section 156(2)(d) in The Himachal Pradesh Municipal Corporation Act, 1994

[Cites 0, Cited by 0] [Section 156(2)] [Section 156] [Entire Act]

State of Himachal Pradesh - Subsection

Section 156(2)(d) in The Himachal Pradesh Municipal Corporation Act, 1994

(d)the arbitrator in making his award shall take into consideration the market value of the dung in the locality, the damage, if any, resulting from diminution of the profits accruing to the person or persons aforesaid and any other factor of a like nature ; and

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State of Himachal Pradesh - Subsection

Section 156(2)(d) in The Himachal Pradesh Municipal Corporation Act, 1994