Section 141 in The Himachal Pradesh Land Revenue Act, 1953
141. Nomination of arbitrators.
(1)When an order of reference has been made, the parties may each nominate the, number of arbitrators specified in the order [and the Revenue Officer shall nominate one other arbitrator on behalf of the State Government] [Add by Section 8 of Act 11 of 1955.].(2)[ The Revenue Officer may for reasons to be recorded by him make an order disallowing any nomination made by either party and require that party to make another nomination within a period to be specified in the order and if such other arbitrator is not nominated within the period so specified, the Revenue Officer, may from time to time, enlarge that period or may cancel the order of reference] [substituted ibid.].(3)An order under the last foregoing sub-section shall be final.
