Section 143 in The Himachal Pradesh Land Revenue Act, 1953
143. Nomination and substitution of arbitrators by Revenue Officers.
- In any of the following cases, namely:-(a)if either of the parties fails to nominate an arbitrator under sub-section (1) of section 141 within the period fixed in the order of reference; or(b)if the nomination of an arbitrator has been disallowed under sub-section (2) of section 141, and another arbitrator is not nominated within the time specified in the order under that sub-section or, having been so nominated, his nomination is also disallowed; or(c)if a party entitled to nominate an arbitrtor in the place of another arbitrator under section 142 fails to nominate him within one week from the date of the communication to him of a notice requiring him to make the nomination; or(d)if an arbitrator nominated by the Revenue Officer dies, desires to be discharged or refuses or becomes incapable to act, the Revenue Officer may nominate a person as arbitrator.
