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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(1)(b) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949

(b)where no such agreement can be reached, the [State] [This sub-section was omitted by section 3(i) of the Tamil Nadu Essential Articles Control and Requisitioning (Temporary Powers) Amendment Act, 1950 (Tamil Nadu Act XVIII of 1950).] Government shall appoint, as arbitrator, the District Judge or Subordinate Judge having jurisdiction over the area [in which the movable property is requisitioned or acquired or] [Inserted by the Tamil Nadu Essential Articles Control and Requisitioning (Temporary Powers) Amendment Act, 1950 (Tamil Nadu Act XVIII of 1950).] in which the immovable property is situated.