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

State of Jammu-Kashmir - Subsection

Section 8(1)(d) in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968

(d)at the commencement of the proceedings before the arbitrator, the Government and the person to be compensated shall state what is their respective opinion is a fair amount of compensation ;