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[Cites 0, Cited by 0] [Section 10(5)] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(5)(iv) in The West Bengal Private Forests Act, 1948.

(iv)the arbitrator in making his award shall have regard to the provisions of sub-section (1) of section 23 of the Land Acquisition Act, 1894, so far as the same can be made applicable;