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[Cites 0, Cited by 4] [Section 11(1)] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(1)(b) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947

(b)where no such agreement can be reached, the [State] [Words substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall appoint a District Judge or an Additional District Judge as arbitrator;