Section 10(1)(c) in The United Provinces Minor Irrigation Works Act, 1920

[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(1)(c) in The United Provinces Minor Irrigation Works Act, 1920

(c)a statement detailing-

(i)the land and interests in land which in his opinion it will be necessary to acquire in order to carry out the scheme;

(ii)the portion of such land and interests therein which can be acquired by negotiation;

(iii)the portion of such land and interests therein which it will be necessary to acquire under the Land Acquisition Act, 1894 (Act No. I of 1894); and

(iv)an estimate in each case of the expenditure required for the purpose of acquisition;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 10(1)(c) in The United Provinces Minor Irrigation Works Act, 1920