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[Cites 0, Cited by 466] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(3) in The Indian Telegraph Act, 1885

(3)If any dispute arises concerning the sufficiency of the compensation to be paid under section 10, clause (d), it shall, on application for that purpose by either of the disputing parties to the District Judge within whose jurisdiction the property is situate, be determined by him.