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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(3)(f) in The West Bengal Maintenance Of Public Order Act, 1972

(f)in the case of movable property, where, immediately before the requisition, the property was by virtue of a hire-purchase agreement in the possession of a person other than the owner, the total compensation payable in respect of the requisition shall be apportioned between that person and the owner and in default of agreement, in such manner as the arbitrator referred to in clause (b) may decide to be just and proper ;