Section 25(3)(15) in The Metro Railways (Construction Of Works) Act, 1978

[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(3)(15) in The Metro Railways (Construction Of Works) Act, 1978

15.5.1983).]] while determining the amount under sub-section (1) or sub-section (2), as the case may be, shall have due regard to the damage, loss or injury sustained by any person interested in the land, building, street, road or passage by reason of-

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Union of India - Subsection

Section 25(3)(15) in The Metro Railways (Construction Of Works) Act, 1978