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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of Himachal Pradesh - Subsection

Section 141(1) in The Himachal Pradesh Land Revenue Act, 1953

(1)When an order of reference has been made, the parties may each nominate the, number of arbitrators specified in the order [and the Revenue Officer shall nominate one other arbitrator on behalf of the State Government] [Add by Section 8 of Act 11 of 1955.].