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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

State of West Bengal - Subsection

Section 29(3)(f) in The West Bengal Security Act, 1950

(f)in the case of moveable property where immediately before the requisition, the property was by virtue of a hire purchase agreement in the possession of a person other than the owner, the total compensation payable in respect of the requisition shall be apportioned between that person and the owner and in default of agreement, in such manner as the arbitrator referred to in clause (b) may decide to be just and proper;