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

Union of India - Subsection

Section 6(1) in The Seaward Artillery Practice Act, 1949

(1)For the purpose of determining the amount of any compensation payable under section 5, the Collector of the district in which any notified area is situate shall depute one or more Revenue Officers to accompany the forces engaged in the practice.