Section 77(1)(b) in The Calcutta Improvement Act, 1911

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State of West Bengal - Subsection

Section 77(1)(b) in The Calcutta Improvement Act, 1911

(b)questions relating to the determination of the persons to whom compensation if 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 West Bengal - Subsection

Section 77(1)(b) in The Calcutta Improvement Act, 1911