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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jharkhand - Subsection

Section 7(2) in Bihar Displaced Persons Rehabilitation (Acquisition of Land) Act, 1950

(2)The arbitrator shall in awarding any compensation under this section, apportion the amount thereof between such person, if any, as may appear to him to be entitled thereto.