Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 4 docs
Union Of India (Uoi) vs Sachindra Nath Sur And Ors. And ... on 24 January, 2001
Hari Krishan Khosla (Decd.) And ... vs The Union Of India (Uoi) And Anr. on 30 May, 1974
Union Of India (Uoi) And Anr. vs Inder And Ors. on 8 February, 2005
V.S. Kumaraswami Mudaliar And ... vs The State Of Madras And Ors. on 7 November, 1972

User Queries
[Section 8(1)] [Section 8] [Complete Act]
Central Government Act
Section 8(1)(e) in The Requisitioning And Acquisition Of Immovable Property Act, 1952
(e) the arbitrator shall, after hearing the dispute, make an award determining the amount of compensation which
appears to him to be just and specifying the person or persons to whom such compensation shall be paid; and in making the award, he shall have regard to the circumstances of each case and the provisions of sub- sections (2) and (3), so far as they are applicable;