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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(1)(d) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949

(d)[ The arbitrator in making his award shall have regard] [This clause was substituted for original clause (d) by section 3(ii)(c) of the Tamil Nadu Essential Articles Control and Requisitioning (Temporary Powers) Amendment Act, 1950 (Tamil Nadu Act XVIII of 1950).] -
(i)in the case of movable property, to its market value;
(ii)in the case of immovable property, to the provisions of sub-section (1) of the section 23 of the Land Acquisition Act, 1894 (Central Act I of 1894), so far as the same can be made of applicable and to the fact whether the acquisition is of a permanent or temporary character: