Section 68(1) in Andhra Pradesh Education Act, 1982
(1)Where any property is requisitioned or acquired under this Act, the amount payable therefor shall be determined and paid in the manner and in accordance with the principles hereinafter set out, that is to say, -(a)where the amount is settled and fixed by agreement, it shall be paid accordingly ;(b)where there is no such agreement, the Government shall appoint as arbitrator a person who is holding or has held a judicial office, not below the rank of a District Judge, for determining the amount;(c)at the commencement of the proceedings before the arbitrator the Government and the person to whom the amount is payable shall state what according to them is the fair amount ;(d)the arbitrator shall after due enquiry determine the amount which appears to him to be just and specify the person or persons to whom such amount shall be paid ; and in making the award determining the amount, he shall have regard to the circumstances of each case and the provisions of sub-sections (2), (3), (4) and (5) so far as they are applicable ;(e)where there is any dispute as to the person or persons who are entitled to the amount, the arbitrator shall decide such dispute and if the arbitrator finds that more persons than one are entitled to the amount, he shall apportion the amount amongst such persons according to their rights ; and(f)nothing in the Arbitration Act, 1940, shall apply to arbitrations under this section.
