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Civil Liability for Nuclear Damage Act, 2010 16. Award by Claims Commissioner. – 1. On receipt of an application under sub-section (1) of section 15, the Claims Commissioner shall, after giving notice of such application to the operator and affording an opportunity of being heard to the parties, dispose of the application within a period of three months from the date of such receipt and make an award accordingly. 2. While making an award under this section, the Claims Commissioner shall not take into consideration any benefit, reimbursement or amount received by the applicant in pursuance of contract of insurance taken by him or for members of his family or otherwise. 3. Where an operator is likely to remove or dispose of his property with the object of evading payment by him of the amount of the award, the Claims Commissioner may, in accordance with the provisions of rules 1 to 4 of Order XXXIX of the First Schedule to the Code of Civil Procedure, 1908, grant a temporary injunction to restrain such act. 4. The Claims Commissioner shall arrange to deliver copies of the award to the parties within a period of fifteen days from the date of the award. 5. Every award made under sub-section (1) shall be final.    |
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