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[Cites 0, Cited by 200] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(2) in The Land Acquisition Act, 1894

(2)In any proceeding held before a Collector or Court in such cases the local authority or company concerned may appear and adduce evidence for the purpose of determining the amount of compensation:Provided that no such local authority or company shall be entitled to demand a reference under section 18.