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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(5)(iii) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(iii)[ the amount of compensation paid by the local authority for the acquisition of such land and the present market value of the land; and [Substituted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).]