Section 23(2)(b) in Damodar Valley Corporation Act, 1948

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Section 23(2)(b) in Damodar Valley Corporation Act, 1948

(b)whose immovable property was receiving air and light on account of such open space or part, and who has suffered damage

(i)in any case falling under clause (a) from such discontinuance or closure, and

(ii)in any case falling under clause (b) from the use to which the Corporation has put such open space or part.