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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(1)(c) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947

(c)the [State] [Words substituted for the word 'Provincial' by the Adaptation of Laws Order, 1960.] Government may, in any particular case, nominate a person having expert knowledge as to the nature of the premises requisitioned, to assist the arbitrator, and where such nomination is made, the person to be compensated may also nominate an assessor for the said purpose;