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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(3) in The Rajasthan Land Acquisition Rules, 1956

(3)The extra 10 per cent awarded under sub-section (2) of section 23 on account of compulsory acquisition slued not be included in the rates awarded per acre, but should be added to the total compensation and shown separately.