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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(2)(d) in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956

(d)The principles to be followed in apportioning the cost of proceedings before the arbitrator and on appeal under this Act ;