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[Cites 0, Cited by 0] [Section 20G(1)] [Section 20G] [Entire Act]

Union of India - Subsection

Section 20G(1)(ii) in The Railways Act, 1989

(ii)the average of the sale price for similar type of land situated in the village or vicinity, ascertained from not less than fifty per cent. of the sale deeds registered during the preceding three years, where higher price has been paid,