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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(2) in The United Provinces Minor Irrigation Works Act, 1920

(2)For the purposes of sub-section (1) of Section 23 of the said Act the market value of such land at the date of the publication of the declaration relating thereto under Section 6 of that Act shall be deemed to be the market value at the time of the issue of the preliminary order under Section 3 of this Act.