Section 67(1)(b) in Nagpur Improvement Trust Act, 1936

[Cites 0, Cited by 0] [Section 67(1)] [Section 67] [Entire Act]

State of Maharashtra - Subsection

Section 67(1)(b) in Nagpur Improvement Trust Act, 1936

(b)questions relating to the determination of the persons to whom compensation is payable, or the apportionment of compensation, may be tried and decided in the absence of the assessors if the President of the Tribunal considers their presence unnecessary ; and, when so tried and decided, the decision of the President shall be deemed to be the decision of the Tribunal ; and

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State of Maharashtra - Subsection

Section 67(1)(b) in Nagpur Improvement Trust Act, 1936