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 16] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 16(1) in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012

(1)The State Government may, by notification, constitute for the purposes under this chapter, one or more tribunals to hear appeals from any person who does not agree to the amount of the compensation offered and claims a sum in excess of that amount and the decision of the tribunal in this regard shall be final.