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[Cites 0, Cited by 0] [Section 284P] [Entire Act]

Bombay Presidency - Subsection

Section 284P(1) in The Bombay Provincial Municipal Corporations Act, 1949

(1)the Court shall take into consideration any increase to the value of any other land or building belonging to the person interested likely to accrue from the acquisition of the land or from the acquisition, alteration, or demolition of building;