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State of Bihar - Section

Section 45 in Bihar Forest Contract Rules

45. Arbitration.

- In the event of any dispute or question arising whether during the continuance of or after the termination of the period covered by a forest contract with regard to these Rules or to the conditions of the agreement, or of any part or provision thereof, the decisions of the Chief Conservator of Forest, Bihar upon the matter of such dispute or question shall be final and binding.