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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Assam - Subsection

Section 28(2)(c) in The Assam Fire Service Act, 1985

(c)the State Government may, in any particular case nominate a person having expert knowledge as to the nature of the property acquired to assist the arbitrator and where such nomination is made, the local authority concerned may also nominate an assessor for the same purpose;