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State of West Bengal - Section

Section 35 in West Bengal Estates Acquisition Act, 1953

35. Reference to Mines Tribunal.

—If the amount of compensation determined under sub-section (2) of section 29, section 32, section 33 or section 34, is not agreed to by the intermediary, the Compensation Officer shall refer the question of the determination of the amount of compensation to the Mines Tribunal.