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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(2)(d) in The Jammu and Kashmir Fire Force Act, 1967

(d)at the commencement of the proceedings before the arbitrator, the Government and the local authority shall state what in their respective opinion is a fair amount of compensation ;