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[Cites 0, Cited by 5] [Section 64(2)] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(2)(b) in The Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation and Resettlement Act, 2013

(b)in other cases, within six weeks of the receipt of the notice from the Collector under section 21, or within six months from the date of the Collector's award, whichever period shall first expire: