Section 13 in Himachal Pradesh Kutlehar Forest (Acquisition of Management) Act, 1992
13. 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 the amount determined by the Special Officer and payable in consideration of extinguishment of rights in the Kutlehar Forest is in conformity with the provisions of section 6 of Act;(b)whether property belonging, or any right, liability or obligation attaching, to the grantee vests in the Government;(c)whether any agreement or other contract referred to in section 12 has been entered into bonafide or not.(2)Subject to the provisions of this section, the provisions of the Arbitration Act, 1940 (10 of 1940) shall apply to all arbitrations under this Act.
