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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttarakhand - Subsection

Section 17(2) in Uttarakhand Flood Plain Zoning Act, 2012

(2)In determining the amount of compensation under sub-section (1) any restriction to which the land is subjected to under any other law for the time being in force in regard to the right of the person claiming compensation to carry on any activity on the land or otherwise to the use of the land shall be taken into consideration.