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[Cites 0, Cited by 4] [Section 8(1)] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(1)(b) in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968

(b)where no such agreement can be reached, the Government shall appoint as arbitrator a person, who is a District Judge or Additional District Judge;