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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(1)(b) in State Land Acquisition Act, 1990 (1934 A.D.)

(b)the Head of the Department or his nominee has stated pursuant to a notice given under section 9-A; and shall tentatively assess the compensation which in his opinion should be allowed for the land.