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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Chattisgarh - Subsection

Section 21(3) in Chhattisgarh State Rajmarg Adhiniyam, 2003

(3)No compensation shall be awarded for extinguishment of any right or interest in land to any person, if compensation in respect of the same restrictions as are imposed under this Act, has already been paid under any other law in respect of the land, to the claimant or to predecessor in interest of the claimant.