Section 20 in The Tinsukia and Dibrugarh Electric Supply Undertakings (Acquisition) Act, 1973
20. Arbitration.
(1)Where any dispute arises in respect of any of the matters specified below, it shall be determined by an arbitrator appointed by the Government, who shall be a sitting or retired District or High Court Judge-(a)whether any property belonging, or any right, liability or obligation attaching, to the undertaking, vests in the Government;(b)whether any fixed asset forms part of the undertaking;(c)whether any contract or hire-purchase agreement or other contract refereed to in Section 7(1)(ii) or (iii) has been entered into bona fide or not;(d)whether any agreement to supply electricity entered into by the licensee prior to the vesting date is of the nature referred to in proviso to Section 7(3).(2)Subject to the provisions of this section, the provisions of the Arbitration Act, 1940 (Central Act 10 of 1940) shall apply to all arbitrations under this Act.
