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[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

State of Andhra Pradesh - Subsection

Section 69(3)(i) in Andhra Pradesh Capital Region Development Authority Act, 2014

(i)estimate with reference to claims made before him, after notice has been given by him in the prescribed manner and in the prescribed form, the compensation to be paid to the owner of any property or right injuriously affected by the making of the Town Planning Scheme in accordance with the provisions of section 100;