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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(2) in The Bombay land Requisition (Determination of Compensation) Rules, 1949

(2)If the Compensation Officer is of opinion that the claim made out in the application is not reasonable, he shall fix the date, time and place for inquiring into the claim and shall give notice of the same to the applicant with an intimation to produce any documentary or other evidence in support of his claim.