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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of West Bengal - Subsection

Section 82(4) in The Howrah Improvement Act, 1956

(4)In the event of a difference of opinion on any matter between the two arbitrators, a third arbitrator who shall act as an umpire shall be selected by lot from the first part of the panel, and the decision of the umpire on the matter shall be final.