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[Cites 0, Cited by 0] [Section 31] [Entire Act]

NCT Delhi - Subsection

Section 31(5) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004

(5)The amount of the sum which is to be paid as compensation in respect of such a notification, in case of any dispute, shall be determined in accordance with the provisions of section 31.CHAPTER-VI Miscellaneous