Section 23(1)(d) in Works of Defence Act, 1903

[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1)(d) in Works of Defence Act, 1903

(d)the damage (if any) sustained by the person interested, by anything done or ordered under sections 6 and 7 injuriously affecting his other property, movable or immovable, in any other manner, or his earnings; and

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Union of India - Subsection

Section 23(1)(d) in Works of Defence Act, 1903