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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Himachal Pradesh - Subsection

Section 23(2) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971

(2)The amount of compensation shall be assessed by the Consolidation Officer, so far as practicable in accordance with the provisions of sub-section (1) of section 23 of the Land Acquisition Act, 1894. (1 of 1894).