Section 20(1) in Kottayam Electric Supply Agency (Undertaking) Acquisition Act, 1980
(1)Where any dispute arises in respect of any of the matters specified below, it shall be determined by an arbitrator appointed by the Government, who shall be a sitting or retired District or High Court Judge:-(a)whether any property belonging, or any right, liability or obligation attaching, to the undertaking, vest in the Government;(b)whether any fixed asset forms part of the undertaking;(c)whether any hire-purchase agreement or other contract referred to clause (ii) or clause (iii) of sub-section (1) of section 4 has been entered into bona fide or not.
