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State of Jammu-Kashmir - Section

Section 31 in State Land Acquisition Act, 1990 (1934 A.D.)

31. Dispute as to appointment.

- When the amount of compensation has been settled under section 11, if any dispute arises as to the apportionment of the same or any part thereof or as to the persons to whom the same or any part thereof is payable the Collector may refer such dispute to the decision of the Court.