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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(2)(e) in The East Punjab Displaced Persons Land Re-settlement Act, 1949

(e)Save as provided in this section and in any rules made thereunder nothing in any law for the time being in force shall apply to arbitration under this section.