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[Cites 0, Cited by 0] [Section 133] [Entire Act]

State of Haryana - Subsection

Section 133(1) in The Punjab Land Revenue Act, 1887

(1)The arbitrators shall make an award in writing under their hands concerning the matters referred to them for arbitration, and state therein, their reasons therefor, and any arbitrator dissenting from the award made by a majority of the arbitrators shall state the grounds of his dissent.