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Report No. 10 88. Section 23.- Matters relating to the principles upon which the compensation is to be determined have already been discussed at length.1 It is, therefore, sufficient to point out that section 23 has been retained in its present form2 with the addition, in sub-section (1), of a new clause (numbered seventhly) providing that, where the owner of the land in good faith had taken active steps and incurred expenditure for securing a more profitable use of the land, the expenditure so incurred shall be taken into consideration by the court. 1. Paras. 43-55, ante. 2. Section 21, App I.    |
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