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

State of Tamilnadu - Subsection

Section 5(1)(b) in The Tamil Nadu Acquisition of Hoardings Act, 1985

(b)where no such agreement can be reached, the Government shall appoint as arbitrator a person who is not below the rank of a Deputy Collector;