Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jharkhand - Subsection

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

(x)The Claims Commissioner will make a report to the High Court or the Supreme Court which will determine the liability after hearing the parties. The amount of claims shall be recovered by the process as provided in the code for recovery of fine.