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[Cites 0, Cited by 0] [Section 156(2)] [Section 156] [Entire Act]

State of Himachal Pradesh - Subsection

Section 156(2)(c) in The Himachal Pradesh Municipal Corporation Act, 1994

(c)at the commencement of the proceedings before the arbitrator, the municipality and the person to be compensated shall state what, in their respective opinion is the fair amount of compensation ;