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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

State of West Bengal - Subsection

Section 29(3)(d) in The West Bengal Security Act, 1950

(d)in the case of immoveable property, the State Government may, in any particular case, nominate a person having expert knowledge as to the nature of the property requisitioned to assist the arbitrator and where such nomination is made, the person to be compensated may also nominate another person for the said purpose;