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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Haryana - Subsection

Section 25(2)(d) in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973

(d)the principles to be followed in apportioning the cost of proceedings before the arbitrator and on appeal under this Act;