Section 29A(1) in Jammu and Kashmir Arbitration and Conciliation Act, 1997
(1)The award shall be made within a period of twelve months from the date the arbitral tribunal enters upon the reference.Explanation. - For the purpose of this sub-section, an arbitral tribunal shall be deemed to have entered upon the reference on the date on which the arbitrator or all the arbitrators, as the case may be, have received notice, in writing, of their appointment.
