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[Cites 0, Cited by 0] [Section 143] [Entire Act]

State of Himachal Pradesh - Subsection

Section 143(b) in The Himachal Pradesh Land Revenue Act, 1953

(b)if the nomination of an arbitrator has been disallowed under sub-section (2) of section 141, and another arbitrator is not nominated within the time specified in the order under that sub-section or, having been so nominated, his nomination is also disallowed; or