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Allahabad HC: Arbitration Under Highways Act Limited to Independent Determination of Compensation - (19 Feb 2021)

ARBITRATION

Allahabad High Court has ruled that arbitration under section 3-G (5) of The National Highways Act, 1956 is limited to the determination of the fair amount of compensation, and is not a proceeding to judge the correctness of the compensation determined by the competent authority.

Tags : ALLAHABAD HIGH COURT   ARBITRATION UNDER HIGHWAYS ACT  

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