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[Cites 0, Cited by 1] [Section 8(1)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1)(g) in The Requisitioning And Acquisition Of Immovable Property Act, 1952

(g)nothing in the [Arbitration Act, 1940 (10 of 1940)] [Now see the Arbitration and Conciliation Act, 1996 (26 of 1996).] shall apply to arbitrations under this section.