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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(2) in Rajasthan State Highways Act, 2014

(2)The competent authority having determined the market value of the land acquired shall calculate the total amount of compensation to be paid to the land owner, whose land has been acquired, by including all assets attached to the land.