Report No. 10
24. The City of Mysore Improvement Act 1903 (3 of 1903)
It contains a complete Code for the determination of compensation. It applies the provisions of the .Land Acquisition Act, 1894 but also contains further provisions.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Report No. 10 24. The City of Mysore Improvement Act 1903 (3 of 1903) It contains a complete Code for the determination of compensation. It applies the provisions of the .Land Acquisition Act, 1894 but also contains further provisions. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
