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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(iii) in Prevention of Destruction and Damage to Property Ordinance, 2015

(iii)In each case, the High Court or the Supreme Court, as the case may be, appoint a sitting or retired High Court Judge or a sitting or retired District Judge as a Claims commissioner to estimate the damages and investigate liability.