Section 8(4) in The Barakar Electric Supply Installations Acquisition Act, 1981
(4)The dispute in the determination of the net amount payable to the owner under sub-section (1) may include any of the following matters-(a)Whether any property belonging, or any right, liability or, obligation attaching, to the property vests under section 3?(b)Whether any fixed asset forms part of property?(c)Whether any hire-purchases agreement or other contract has been entered into bona fide or not?(d)What was the value of the property on the appointed day?(e)What amount, if any, is due from the owner to the employee under clause (b) of sub-section (1) of section 7 of adjustment of the amount, if any, due from such employee to the owner immediately before the appointed day?(f)What amounts, if any, have to be deducted under this Act from the gross amount payable to the owner?
