Section 9(5) in The Himachal Pradesh Requisition of Immovable Property Act, 1987
(5)Where there are several persons interested in the compensation, it shall be lawful for the Government either on its own motion or on an application from any person interested therein, to appoint the same or any other arbitrator to make an award or supplementary award in respect of the disputes.Explanation. - In computing the period referred to in clause(e) of sub-section (1), any period or periods during which proceedings are held up on account of any stay or injunction by an order of any court, shall be excluded.
