Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

Bombay Presidency - Subsection

Section 9(1) in The Bombay Highways Rules, 1958

(1)In making the reference under section 35, the Highway Authority or the officer authorized making the award under section 28 shall state for the information of the Court in writing under his hand,-
(a)full particulars of the property or right or interest therein and the nature of damage, if any, thereto in respect of which compensation is awarded,
(b)the names of the persons whom he has to think interested in such compensation.