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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(1)(c) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949

(c)At the commencement of the proceedings before the arbitrator, the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government and the person to be compensated shall state what in their respective opinions is a fair amount of compensation.