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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Madhya Pradesh - Subsection

Section 46(3) in The M.P. Griha Nirman Mandal Adhiniyam, 1972

(3)If any person is aggrieved by the decision of the Board, he may apply to the Board to refer the matter to the Board of Arbitration to be constituted in accordance with Section 41 and the Board shall, thereafter, refer the matter to arbitration.