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[Cites 0, Cited by 0] [Section 18] [Entire Act]

NCT Delhi - Subsection

Section 18(6) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004

(6)Any person whose property is injuriously affected by the coming into force of a notification under sub-section (1) shall, subject to the provisions of section 31, be entitled to obtain compensation in respect thereof from the Government.