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[Cites 0, Cited by 0] [Section 94(2)] [Section 94] [Entire Act]

State of Uttar Pradesh - Subsection

Section 94(2)(i) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

(i)the determination and payment of compensation by the Board under clause (b) of sub-section (3) of section 23, sub-section (4) of section 24 and sub-section (2) of section 43 and the procedure for reference to the Tribunal in case of dispute about it;