LexSection 11 — Appeals from awards in respect of compensation.
The Requisitioning and Acquisition of Immovable Property Act, 1952
Any person aggrieved by an award of the arbitrator made under section 8 may, within thirty days from the dale of such award, prefer an appeal to the High Court within whose jurisdiction the requisitioned or acquired property is situate: Provided that the High Court may entertain the appeal after the expiry of the said period of thirty days, if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.Open in Lexace · Ask the AI about this section