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[Cites 0, Cited by 0] [Section 154(2)] [Section 154] [Entire Act]

State of Haryana - Subsection

Section 154(2)(d) in The Haryana Municipal Act, 1973

(d)the arbitrator in making his award shall take into consideration the market value of the dung in the locality, the damage, if any, resulting from diminution of the profits accruing to the person or persons aforesaid and any other factor of a like nature;