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Citedby 2 docs
Bhag Chand Yadav vs Arbitrator, Hon'Ble Shri Justice ... on 28 July, 1990
Earappa And Others vs Nanjappa And Others on 27 August, 1991

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[Section 8(1)] [Section 8] [Complete Act]
Central Government Act
Section 8(1)(f) in The Requisitioning And Acquisition Of Immovable Property Act, 1952
(f) where there is any dispute as to the person or persons who are entitled to the compensation, the arbitrator shall decide such dispute and if the arbitrator finds that more persons than one are entitled to compensation, he shall apportion the amount thereof amongst such persons;