Section 9(1)(f) in The Himachal Pradesh Requisition of Immovable Property Act, 1987

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State of Himachal Pradesh - Subsection

Section 9(1)(f) in The Himachal Pradesh Requisition of Immovable Property Act, 1987

(f)where there is any dispute as to the person or persons who is/are entitled to the compensation, the arbitrator shall decide such dispute and if the arbitrator finds that more than one persons are entitled to compensation, he shall apportion the amount thereof amongst such persons; and

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State of Himachal Pradesh - Subsection

Section 9(1)(f) in The Himachal Pradesh Requisition of Immovable Property Act, 1987