Section 56(1)(c) in Nagpur Improvement Trust Act, 1936

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State of Maharashtra - Subsection

Section 56(1)(c) in Nagpur Improvement Trust Act, 1936

(c)between the Trust and any person as to the sufficiency of any compensation paid or propose to be paid to him under sections 29, 33, 35, 51 or 119, the matter shall be determind by the Tribunal, if referred to it either by the Trust or by the claimant, within a period of three months from the date on which the said person was informed of the decision of the Trust fixing the amount of compensation to be paid to him or of the rejection of his claim to compensation by the Trust, and the determination of the Tribunal shall be final :

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State of Maharashtra - Subsection

Section 56(1)(c) in Nagpur Improvement Trust Act, 1936