Section 32(2)(ii) in The Rajasthan Land Acquisition Rules, 1956

[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(2)(ii) in The Rajasthan Land Acquisition Rules, 1956

(ii)determine, having regard to the provisions of section 23 and 24 of the Act, the approximate amount of compensation likely to be payable in respect of the land, which, in the opinion of the Collector, should be acquired for the Company; and

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State of Rajasthan - Subsection

Section 32(2)(ii) in The Rajasthan Land Acquisition Rules, 1956