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[Cites 0, Cited by 17] [Section 20H] [Entire Act]

Union of India - Subsection

Section 20H(4) in The Railways Act, 1989

(4)If any dispute arises as to the apportionment of the amount or any part thereof or to any person to whom the same or any part thereof is payable, the competent authority shall refer the dispute to the decision of the principal civil court of original jurisdiction within the limits of whose jurisdiction the land is situated.