Section 11(2)(iii) in The M.P. Regulation of Uses of Land Act, 1948

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State of Madhya Pradesh - Subsection

Section 11(2)(iii) in The M.P. Regulation of Uses of Land Act, 1948

(iii)if compensation in respect of the same restrictions in force under this Act or of substantially similar restrictions in force under some other enactment has already been paid in respect of the land to the claimant or to any predecessor in-interest of the claimant.

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State of Madhya Pradesh - Subsection

Section 11(2)(iii) in The M.P. Regulation of Uses of Land Act, 1948