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 10] [Section 20F] [Entire Act] Union of India - Subsection Section 20F(1) in The Railways Act, 1989 (1)Where any land is acquired under this Act, there shall be paid an amount which shall be determined by an order of the competent authority.
