Section 18 in The United Provinces Acquisition of Property (Flood Relief) Rules, 1949
18. Reference under Section 6, sub-section (2).
- In any reference made under sub-section (2) of Section 6, the Compensation Officer shall, on the date fixed or on a date to which the hearing may be adjourned, hear the parties who may likely to be heard and also their witnesses, as may appear to him to be necessary for deciding the reference.
