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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Central Provinces And Berar - Subsection

Section 4(1)(iii) in The Central Provinces and Berar Accommodation (Requisition) Act, 1948

(iii)at the commencement of the proceedings before the arbitrator the State Government and the person to be compensated shall state what in then respective opinion is a fair amount of compensation ;