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

State of Tamilnadu - Subsection

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

(e)the arbitrator shall, after hearing the dispute, make an award determining the amount, which appears to him just and reasonable, and also specifying the person or persons to whom the amount shall be paid and in making the award, he shall have regard to the circumstances of each case, and the provisions of the Schedule so far as it is applicable;