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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(2) in State Land Acquisition Act, 1990 (1934 A.D.)

(2)Where the amount of compensation tentatively assessed under subsection (1) exceeds [the amount specified by the Government by notification,] the Collector shall refer the record of the case along with the statement of the tentative assessment of compensation for approval of the Revenue Minister or an officer specially empowered by him in this behalf.