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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(3) in Hyderabad City Police Act, 1348F

(3)Dispute as to compensation to be settled by the Chief City Magistrate:- Where in any case a dispute arises under sub-section (2) of this section, the decision of the Chief City Magistrate shall be final as to the amount of compensation if any and person entitled thereto.