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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(2)(c) in The East Punjab Displaced Persons Land Re-settlement Act, 1949

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