Section 76(1)(b) in The Howrah Improvement Act, 1956

[Cites 0, Cited by 0] [Section 76(1)] [Section 76] [Entire Act]

State of West Bengal - Subsection

Section 76(1)(b) in The Howrah Improvement Act, 1956

(b)questions relating to the determination of the persons to whom compensation is payable or the apportionment of compensation or the investment of money deposited in respect of lands belonging to persons who have no power to alienate the lands may be tried and decided in the absence of the assessors if the President of the Tribunal considers their presence unnecessary; and when so tried and decided, the decision of the President shall be deemed to be the decision of the Tribunal; and

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State of West Bengal - Subsection

Section 76(1)(b) in The Howrah Improvement Act, 1956