Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] NCT Delhi - Subsection Section 17(3) in The Delhi Development (Betterment Charge Arbitration Rules, 1961 (3)The award shall also state the amount of costs incurred on the proceedings and by whom and in what proportions they are to be paid.
