Section 19 in The Karnataka Information Technology Investment Regions Act, 2010
19. Reference of dispute.
(1)If any dispute of civil nature arises between Board and Developers or Co-developers or units or entrepreneurs, among two or more Developers, Co-developers or between Developer and entrepreneurs or units in a Information Technology Investment Region, such dispute shall be referred to an arbitrator.(2)The provisions of the Arbitration and conciliation Act, 1996 shall apply to all arbitration under this Act, as if the proceedings for arbitration were referred in settlement or decision under the provisions of the Arbitration and conciliation Act, 1996.(3)The period of limitation in case of any dispute which is required to be referred to arbitration shall be regulated by the provisions of the limitation Act,1963 as if the dispute was a suit and the arbitrator is a Civil Court.
