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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Telangana - Subsection

Section 23(3) in Hyderabad City Police Act, 1348 F

(3)Dispute as to compensation to be settled by the Chief City Magistrate. - Where in any case a dispute arises under subsection (2) of this section, the decision of the Chief City Magistrate shall be final as to the amount of compensation if any and the person entitled thereto.