Section 8(1)(c) in The Requisitioning And Acquisition Of Immovable Property Act, 1952

[Cites 0, Cited by 4] [Section 8(1)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1)(c) in The Requisitioning And Acquisition Of Immovable Property Act, 1952

(c)the Central Government may, in any particular case, nominate a person having expert knowledge as to the nature of the property requisitioned or acquired to assist the arbitrator and where such nomination is made, the person to be compensated may also nominate an assessor for the same purpose;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 8(1)(c) in The Requisitioning And Acquisition Of Immovable Property Act, 1952