Section 4(2)(b) in The Central Provinces and Berar Accommodation (Requisition) Act, 1948

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Central Provinces And Berar - Subsection

Section 4(2)(b) in The Central Provinces and Berar Accommodation (Requisition) Act, 1948

(b)In particular and without prejudice to the generality of the foregoing power, such rules may prescribe

(i)the procedure to be followed in arbitrations under this section;

(ii)the principles to be followed in apportioning the costs of proceedings before the arbitrator and on appeal.