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New Manek Chowk Spinning and Weaving Mills Co. Ltd. And Ors Vs Municipal Corporation of The City of Ahmedabad and Ors
Decision:
Allowed
21-02-1967
.... surplus to requirements and after allowing, if necessary, for age and obsolescence. The percentage to be applied to capital value is that prevailing in the market, and not necessarily that at which the actual occupier can borrow or obtain money. Mr. Setalvad placed reliance on Faraday on Rating (5t ...
Supreme Court of India
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