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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of West Bengal - Subsection

Section 82(1) in The Howrah Improvement Act, 1956

(1)For the determination of the matter referred to in sub-section (4) of section 81, the State Government shall constitute a panel of arbitrators consisting of two parts, the first part of which shall be composed of persons having special knowledge of the valuation of land and the second part of other suitable persons.