Section 33(d) in The Petroleum and Natural Gas Rules, 1959
(d)any other matter or thing connected with the license or the lease, [shall be settled through arbitration and conciliation proceedings under the provisions of the Arbitration and Conciliation Act, 1996 and the rules made thereunder as are applicable to such proceedings.] [ Substituted by G.S.R. 295(E), dated 1.4.2003.]
