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[Cites 0, Cited by 8] [Section 19B] [Entire Act]

State of Maharashtra - Subsection

Section 19B(8) in Maharashtra Highways Act, 1955

(8)If the amount determined by the Land Acquisition Officer under sub­section (3) or sub-section (5) is not acceptable to either of the parties, the amount shall, on an application by either of the parties, be determined by the arbitrator to be appointed by the State Government.