Section 42(1) in The Special Economic Zones Act, 2005
(1)Notwithstanding anything contained in any other law for the time being in force, if—(a)any dispute of civil nature arises among two or more entrepreneurs or two or more Developers or between an entrepreneur and a Developer in the Special Economic Zone; and(b)the court or the courts to try suits in respect of such dispute had not been designated under sub‑section (1) of section 23,such dispute shall be referred to arbitration:Provided that no dispute shall be referred to the arbitration on or after the date of the designation of court or courts under sub‑section (1) of section 23.
