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[Cites 0, Cited by 0] [Section 53C(8)] [Section 53C] [Entire Act]

State of Andhra Pradesh - Subsection

Section 53C(8)(c) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(c)At the commencement of the proceedings, before the Arbitrator the Government and the person to be compensated shall state what in their respective opinions is a fair amount of compensation.