Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Manipur - Subsection Section 18(2) in The Manipur Highways Act, 1979 (2)The amount of compensation awarded under sub-section (1) shall in no case exceed in the difference between the market value of the land when permission is refused and the market value which it would have hand if permission and been granted.
