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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Rajasthan - Subsection

Section 63(4) in The Rajasthan Urban Improvement Act, 1959

(4)If the person concerned dissents from the assessment or fails to give the Trust the information required by sub-section (2) within the period specified therein, the matter shall be determined by arbitrators in the manner provided in section 64.