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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(2) in The West Bengal Requisitioning of Vehicles Act, 1979

(2)The owner of a vehicle requisitioned under section 3, if aggrieved by the amount of compensation determined, may make an application to the State Government within thirty days from the date of service on him of the order determining the compensation, for determination of the amount of compensation by an Arbitrator.