Section 64(1)(c) in The Calcutta Improvement Act, 1911

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State of West Bengal - Subsection

Section 64(1)(c) in The Calcutta Improvement Act, 1911

(c)between the Board and any person, as to the sufficiency of any compensation paid or proposed to be paid to him under section 61, section 62 or section 63, the matter shall be determined by the Tribunal, if referred to it, either by the Board or by the claimant, within a period of three months from -

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State of West Bengal - Subsection

Section 64(1)(c) in The Calcutta Improvement Act, 1911