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[Cites 0, Cited by 52] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(3) in The Land Acquisition Act, 1894

(3)Any person who has not accepted the award under sub-section (2) may, by written application to the Collector, require that the matter be referred by the Collector for the determination of the Court and the provisions of sections 18 to 28 shall, so far as may be, apply to such reference as they apply to a reference under section 18.]