Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(1)(d) in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956

(d)At the commencement of the proceedings before the arbitrator, the Government and the person to be compensated shall state what in their respective opinions a fair amount of compensation;