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M.R. Pratap And Anr. vs The Director Of Enforcement on 16 October, 1968

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[Section 23(1)] [Section 23] [Complete Act]
Central Government Act
Section 23(1)(b) in The Works Of Defence Act, 1903 1
(b) the damage sustained by the person interested, by reason of the removal of any standing crops in the exercise of any power conferred by section 6;