Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30(4)] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(4)(c) in The Orissa Estates Abolition Act, 1951

(c)
(i)where no such agreement is reached within the prescribed period the Compensation Officer shall refer the question of determination of the amount of compensation to a Tribunal to be appointed by the State Government in this behalf -
(ii)the Tribunal shall consist of a District judge who shall be assisted by a mining expert to be nominated by the State Government;