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[Cites 0, Cited by 0] [Section 154(2)] [Section 154] [Entire Act]

State of Haryana - Subsection

Section 154(2)(b) in The Haryana Municipal Act, 1973

(b)where no such agreement can be reached, the committee and the person or persons as aforesaid shall appoint an arbitrator having knowledge of the price of the property or interest in the dung requisitioned or acquired;