Section 20 in Rajasthan Animals and Birds Sacrifice (Prohibition) Act, 1975
20. Arbitration.
(1)Where any dispute arise in respect of any of the matters specified below it shall be determined by an arbitrator appointed by the Government, who shall be a sitting or retired District or High Court Judge-(a)Whether any property belonging, or any right, liability or obligation attaching to the undertaking, vests in the Government;(b)Whether any fixed asset from part of the undertaking;(c)Whether any contract including any contract referred to in clause (ii) or (iii) of sub-section (1) of section 7 has been entered into bonafide or not.(2)Subject to the provision, of this section, the provisions of the Arbitration Act, 1940 (Central Act X of 1940), shall apply to all arbitrations under this Act.
