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 7(1)] [Section 7] [Entire Act]

State of Jharkhand - Subsection

Section 7(1)(b) in Bihar Displaced Persons Rehabilitation (Acquisition of Land) Act, 1950

(b)where no such agreement can be reached-
(i)the State Government shall appoint as arbitrator a person qualified for appointment as a Subordinate Judge or an Additional District Magistrate; and it may, in any particular case, nominate a person having expert knowledge as to the nature and condition of the land acquired to assist the arbitrator and, where such nomination is made, the person to be compensated may also nominate an assessor for the said purpose;
(ii)at the commencement of the proceedings before the arbitrator, the State Government and the person to be compensated shall state what in their respective opinions, is a fair amount of compensation;
(iii)the arbitrator, in making his award, shall take into consideration the provisions of Section 23 of the Land Acquisition Act, 1894:-