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[Cites 0, Cited by 0] [Section 154B(2)] [Section 154B] [Entire Act]

State of Punjab - Subsection

Section 154B(2)(c) in Punjab Municipal Act, 1911

(c)at the commencement of the proceedings before the arbitrator, the committee and the person, to be compensated shall state what, in their respective opinion, is the fair amount of compensation ;