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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(1) in The United Provinces(Temporary) Accommodation Requisition Act, 1947

(1)Where no agreement as specified in Section 5 is reached, such compensation shall be paid as may be determined by the Court on a reference made to it by the District Magistrate.