Section 6(1)(b) in Works of Defence Act, 1903

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Union of India - Subsection

Section 6(1)(b) in Works of Defence Act, 1903

(b)save as otherwise provided by sub-section (4), after the expiration of six months from the making of the said award, or any shorter period on the expiration of which the officer exercising such powers gives notice to the Collector that there will be no further exercise of them.

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Union of India - Subsection

Section 6(1)(b) in Works of Defence Act, 1903