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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(6)(iii) in The M.P. Resettlement and Rehabilitation of Displaced Persons (House Building Material Acquisition) Act, 1949

(iii)at the commencement of the proceedings before the arbitrator, the State Government and the dealer to be compensated shall state what in their respective opinion is a fair amount of compensation;