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

State of Punjab - Subsection

Section 154B(2)(d) in Punjab Municipal Act, 1911

(d)the arbitrator in making his award shall take into consideration the market value of the dung in the locality, the damage, if any, resulting from diminution of the profits accruing to the person or persons aforesaid and any other factor of a like nature ;