Section 8(2B) in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956
(2B)The recurring payment in respect of any property shall be revised by re-determining such payment in the manner and in accordance with the principles set (g) nothing in the Arbitration Act, 1940 (Central Act X of 1940), shall apply to arbitration under this section.] [Sub-sections (2-A) and (2-B) were inserted by section 4 (b) of the Tamil Nadu Requisitioning and Acquisition of Immovable Property (Amendment) Act, 1977 (President's Act 6 of 1977).]
