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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1)(e) in The Antiquities And Art Treasures Act, 1972

(e)the arbitrator shall, after hearing the dispute, make an award determining the amount of compensation which appears to him to be just and specifying the person or persons to whom such compensation shall be paid and in making the award he shall have regard to the circumstances of each case and the provisions of sub-section (2);