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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9(1)(b) in The Himachal Pradesh Requisition of Immovable Property Act, 1987

(b)where no such agreement can be reached, the Government shall appoint as an arbitrator a person who is or has been or is qualified for appointment as a Judge of a High Court;