99. Time for application for reference to arbitration under section 161
.-The time within which any person interested who is aggrieved by the amount of compensation determined under sub-section (1) of section 168 or within which the owner of a vehicle, vessel or animal who is aggrieved by the amount of compensation determined under sub-section (2) of that section may make an application for referring the manner to arbitration shall be fourteen days from the date of determination of the amount of such compensation or where the amount of such compensation has been determined in the absence of the person interested or, as the case may be, the owner, fourteen days from the date on which the intimation of such determination is sent to that person or owner.[Central Government] [ Substituted by S.O. 558(E), dated 9.8.1996.<SPAN class=amd1><A TITLE =]">[FORM 1](See rule 3)NOTICE OF ELECTIONNotice is hereby given that :-(1)an election is to be held of a member to the House of the People/ _____________________ Legislative Assembly/__________Legislative Council in the__________ constituency;OR(1)an election is to be held of a member(s) to the Council of States/__________legislative Council/__________by the elected members of the__________ Legislative Assembly;(2)nomination papers may be delivered by a candidate or by any of his proposers to the Returning Officer or to__________ Assistant Returning Officer, at__________ between 11 A.M. and 3 P.M. on any day (other than public holiday) not later than the__________ ;(3)forms of nomination paper may be obtained at the place and time aforesaid;(4)the nomination papers will be taken up for scrutiny at__________ on__________ at__________ ;(5)notice of withdrawal of candidature may be delivered either by a candidate or by any of his proposers or by his election agent who has been authorised in writing by the candidate to deliver it to either of the officers specified in paragraph (2) above at his office before 3 P.M. on the__________ ;(6)in the event of the election being contested, the poll will be taken on between the hours of__________ and__________ .Place__________Date __________Returning Officer.][FORM 2A] [Substituted by Notifn. No. S.O. 558(E), dated the 9th August, 1996, for Forms 2A to 2C.](See rule 4)Nomination PaperElection to the House of the PeopleStrike Off Part I or Part II Below Whichever is Not Applicable
