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

Central Provinces And Berar - Subsection

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

(iv)the arbitrator in making his award shall have regard to the provisions of sub-section (1) of Section 23 of the Land Acquisition Act, 1894, (1 of 1894) so far as the same can be made applicable and also to any reasonable expenses, if any, incurred in vacating the accommodation by the occupied [if such occupier is not entitled to compensation under sub-section (2-A) of this section] [Added by Madhya Pradesh Act, XXIX of 1951, Section 4 (a).];