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[Cites 0, Cited by 0] [Section 154(2)] [Section 154] [Entire Act]

State of Haryana - Subsection

Section 154(2)(c) in The Haryana Municipal Act, 1973

(c)at the commencement of the proceedings before the arbitrator, the committee and the person to be compensated shall state what, in their respective opinion, is the fair amount of compensation;