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

State of Tamilnadu - Subsection

Section 5(1)(d) in The Tamil Nadu Acquisition of Hoardings Act, 1985

(d)at the commencement of the proceedings before the arbitrator, the Government and the person interested, shall state what, in their respective opinion, is the amount payable;