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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Haryana - Subsection

Section 26(3) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(3)If there is any dispute as to the person or persons who are entitled to the payment of compensation, the prescribed authority shall decide the dispute and if the prescribed authority finds that more than one person are entitled to compensation it shall apportion the amount thereof among such persons.